Calcutta High Court (Appellete Side)
Smt. Nanda Roy And Others vs The State Of West Bengal And Others on 28 April, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 Serial No. 21 April 28, 2014.
s.d. W.P. No. 4633(W) of 2007 with CAN 3870 of 2014 Smt. Nanda Roy and others
-versus-
The State of West Bengal and others Mr. Utpal Bose Mr. Nirmalya Dasgupta Mr. A. Biswas Mr. Dibanath Dey .....for the petitioners.
Mr. Lalit Mohan Panda Mr. Prasanta Behari Mahata .....for the State.
Mr. P. S. Basu Mr. F. Haque Mr. Satyajit Talukdar ...for the KMDA.
Since the petitioners are not represented, WP No. 4633(W) of 2007 is dismissed for default.
As a consequence, CAN 3870 of 2014, which is an application by third parties to be impleaded, is also dismissed with liberty to the applicants to seek revival of the application in the event the writ petition is restored.
Interim orders, if any, stand vacated.
2There will be no order as to costs.
(Sanjib Banerjee, J.)