Calcutta High Court (Appellete Side)
Rdb Textiles Ltd. & Anr vs W.B. Housing Infrastructure on 24 February, 2017
Author: Jyotirmay Bhattacharya
Bench: Biswanath Somadder, Jyotirmay Bhattacharya
24.02.2017.
d.p.
F.M.A. 3664 of 2015
(CAN 12272 of 2015)
RDB Textiles Ltd. & Anr.
Versus
W.B. Housing Infrastructure
Development Corporation Ltd. & Ors.
Mr. Arunava Ghosh,
Mr. Anindya Lahiri,
Mr. Supratim Lahiri,
Mr. Pranav Sharma.
...For the Appellants/Petitioners.
Mr. Jishnu Chowdhury,
Mr. Chayan Gupta,
Mr. Sandip Das Gupta.
...For the WBHIDCO.
This appeal is directed against the judgement and/or order
dated 13th May, 2015 passed by a learned Single Judge of this
Court in W.P. No. 28365(W) of 2013 at the instance of the writ
petitioners/appellants.
This appeal has been specially assigned to this Bench for
disposal.
We are informed by Mr. Chowdhury, learned advocate
appearing for the WBHIDCO/respondents that several writ
petitions, filed by several writ petitioners involving common question of law and facts, were decided by the learned Single Judge of this Court by a common order passed on those writ petitions. We are also informed by him that several mandamus appeals have been filed challenging the order passed in those writ petitions.
We are also informed that some of such appeals are now pending for disposal before the Division Bench presided over by the Hon'ble Justice Biswanath Somadder.
Since common question of law and fact are involved in all these appeals, this Court feels that for avoiding conflict of decision all these appeals should be decided by a common Court.
As such, we direct for placing of the record relating to this mandamus appeal to the Hon'ble Acting Chief Justice for passing necessary order of assignment so that all the appeals are decided by one common Court.
(Jyotirmay Bhattacharya, J.) (Ishan Chandra Das, J.)