Calcutta High Court (Appellete Side)
Sirajul Haque Mullick & Ors vs The State Of West Bengal & Ors on 30 July, 2010
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
In The High Court at Calcutta
30-07-2010 Constitutional Writ Jurisdiction
sb-9 Appellate Side
.
W.P.No.15809(W) of 2010 Sirajul Haque Mullick & Ors.
-vs-
The State of West Bengal & Ors.
Mr. Sanjib Kumar Deb .... for the petitioners
None ....for the State
Over the course of hearing counsel for the petitioners submits that he will advise the petitioners to approach the Civil Court under Order 39, Rule 2A of the Code of Civil Procedure, 1908 and also the Criminal Court with appropriate complaint, if necessary. He prays for leave to withdraw this petition unconditionally. I am of the view that the oral prayer for withdrawal of the petition should be allowed.
Hence I allow the oral prayer and dismiss the art.226 petition. Nothing herein shall prevent the petitioners from approaching the Civil and Criminal Courts with all the grievances stating which they brought this petition and from seeking appropriate relief from those Courts according to law. No costs. Certified xerox.
(Jayanta Kumar Biswas, J.)