Calcutta High Court (Appellete Side)
Sandip Singha And Ors vs The State Of West Bengal And Ors on 28 August, 2018
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
1 Sl 15 28-08-2018
ct no. 14 s.d.
W. P. 13677(W) of 2010 with CAN 5009 of 2015 With CAN 4013 of 2017 Sandip Singha and ors.
-versus-
The State of West Bengal and ors. Mr. Partha Sarathi Deb Burman Mr. Tushar Har Mr. Anindya Sundar Das Mr. Shaunak Ghosh Mr. Manasaram Mondal ....for the petitioners.
Mr. Anindya Bose Ms. Debjani Mondal ..for the applicants in CAN 4013 of 2017. Mr. Ranjan Saha ..for the D.P.S.C This writ petition was originally disposed of by an order dated July 15, 2010 passed by Co-ordinate Bench of this Court, inter alia, holding that the subject-matter and lis hearing would be governed by the judgement and order dated June 29, 2010 passed in 2 W. P. No.2580(W) of 2010( Tumpa Roy vs. State of West Bengal & Ors.).
It is submitted by the learned counsel for the petitioner that the said order has subsequently been recalled in a review application, being RVW 113 of 2010. However, the records do not necessarily indicate such recall.
The issue becomes vital as all subsequent orders that have been passed in the instant writ application would be totally contrary to the order dated July 15, 2010.
Let the matter be placed before the Registrar General, Appellate Side to ascertain as regards the disposal of the review application being RVW 113 of 2010 for a suitable report as regards the fate of the aforesaid review application.
(Rajasekhar Mantha, J.)