Calcutta High Court (Appellete Side)
Bishnupada De vs Union Of India & Ors on 16 September, 2021
Author: Rajesh Bindal
Bench: Rajesh Bindal
Item No.61
IN THE HIGH COURT AT CALCUTTA
(Appellate Side)
CONSTITUTIONAL WRIT JURISDICTION
WPA 18191 of 2019
Date of decision:-16.09.2021
Bishnupada De
...Petitioner
-versus-
Union of India & Ors.
...Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING)
HON'BLE MR. JUSTICE RAJARSHI BHARADWAJ
Present:- Mr. Bikash Ranjan Bhattacharyya, Sr. Adv.
Mr. Subhasis Chakraborty,
Mr. Arindam Das, Advocates
....for the petitioner
Mr. Y.J.Dastoor, Ld. ASG
Mr. Phiroze Edulji,
Ms. Amrita Pandey, Advocates
... for the UOI
Mr. Shyamal Sarkar, Sr. Adv
Mr. Arindam Chandra
Mr. Atish Ghosh
Ms. Eliza Seth, Advocates
... for respondent Nos. 31 & 32
ORDER
1. This present petition is disposed of in terms of the detailed reasons recorded in a separate order passed today in WPA 10562 of 2018 titled as Bakul Giri and others vs. Union of India and others.
(Rajesh Bindal) Chief Justice (Acting) Kolkata 16.09.2021 sdas/SB (Rajarshi Bharadwaj) Judge