Calcutta High Court (Appellete Side)
WPA/7750/2022 on 23 February, 2023
Author: Suvra Ghosh
Bench: Suvra Ghosh
23.02.2023
rc/ct.no.10
Item No.54
WPA No. 7750 of 2022
Mr. Jishnu Chowdhury
Mr. Aritra Basu
Ms. Ritu Basu
Ms. Piyali Pan ...for the petitioners
Mr. Bikash Ranjan Bhattacharjee
Mr. Saurabh Guha Thakurta
Ms. Prabhleen Bharara
Ms. Nilanjana Sarkar ...for the respondent no.2
Heard learned counsels appearing on behalf of the parties.
The order passed by the competent authority of the metro railways on 28th February, 2022 is assailed in the writ petition primarily on the ground that the said order is not based on any material produced before the authority by the metro railways.
Per contra, it is submitted on behalf of the metro railways that a joint discussion was held by and between the parties in presence of HIDCO but no solution could be arrived at.
Learned counsel for the respondent no. 2 seeks to file a short report annexing all relevant documents in this regard.
Let this matter appear for further consideration under the same heading on 2nd March, 2023.
(Suvra Ghosh,J)