Calcutta High Court
Arunava Ghosh vs Speaker on 24 April, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
OD-4
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
WP No. 1125 of 2013
ARUNAVA GHOSH
VERSUS
SPEAKER, W. B. LEGISLATIVE ASSEMBLY & ORS.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 24th April, 2019 Appearance:
Mr. Partha Sarathi Sengupta, Sr. Adv.
Mr. S. Majumder, Adv.
Mr. A. Lahiri, Adv.
Mr. P. Chakraborty, Adv.
Mr. A. Chowdhury, Adv.
Mr. M. Gupta, Adv.
Mr. S. Dey Paul, Adv.
Mr. P. Das, Adv.
For the petitioner.
Mr. Vipul Kundalia, Adv.
For Union of India.
The Court: Attention of the Court is drawn to an order dated January 28, 2016 by which the learned Judge then in seisin of the writ petition requested the learned Advocate General of the State of West Bengal to appear in the matter considering the fact that, important constitutional issues are involved.
Union of India is represented.
In such circumstances, since the writ petition is taken up after a considerable period of time subsequent to the order dated January 28, 2016, it would be appropriate to request the learned Advocate-on-Record for the 2 petitioner to inform the learned Advocate General as to the order dated January 28, 2016.
List the writ petition under the same heading on April 29, 2019 for further consideration.
(DEBANGSU BASAK, J.) snn.