Calcutta High Court (Appellete Side)
Debananda Mulley vs The State Of West Bengal & Ors on 21 December, 2020
Author: Md. Nizamuddin
Bench: Md. Nizamuddin
20 21.12.2020.
BD W.P.A. 1104 of 2020
Ct. No. .2
Debananda Mulley
Vs
The State of West Bengal & Ors.
Mr. Debabrata Saha Roy,
Mr. Subhankar Das.
... For Petitioner
Mr. Abhratosh Majumder. Ld. A.A.G.
Mr. Debasish Ghosh.
... For State
Heard learned advocates for the parties.
The impugned order involved in this writ
petition is the ban on dance performance in hotel/bar-
cum-restaurant.
Mr. Majumder, learned Additional Advocate
General seeks time to take instruction.
Considering the submissions of the parties let
this matter be adjourned and appear in the list on 18th
January, 2021.
However, pendency of this writ petition will not
be a bar for the petitioner to make appropriate
representation for re-consideration of the aforesaid
decision of the State banning dance performance in
hotel/bar-cum-restaurant and if such representation is
made by the parties before the respondent authority
concerned they will consider and dispose of the same in accordance law by passing a reasoned and speaking order after giving opportunity of the petitioner or his authorised representative.
(Md. Nizamuddin, J.) 2