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Biplab Kumar Chowdhury vs The State Of West Bengal on 4 August, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

                                                                                  SECOND REVISED
     ITEM NO.16                                  COURT NO.8                   SECTION XVI

                                   S U P R E M E C O U R T O F          I N D I A
                                           RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C) No.13568/2015

     (Arising out of impugned final judgment and order dated 14-11-2014
     in WP No.14462/2014 passed by the High Court Of Calcutta)

     BIPLAB KUMAR CHOWDHURY                                                    Petitioner(s)

                                                         VERSUS

     STATE OF WEST BENGAL & ORS.                                                 Respondent(s)

     Date : 04-08-2017 This petition was called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE R.K. AGRAWAL
              HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)                    Mr. Subhasish Bhowmick, AOR

     For Respondent(s)                    Mr. Kalyan Bandopadhyay, Sr. Adv.
                                          Ms. Nandini Sen, Adv.
                                          Mr. Chanchal Kumar Ganguli, Adv.

                                          Mr. Avijit Bhattacharjee, AOR

                            UPON hearing the counsel the Court made the following
                                               O R D E R

We have heard learned counsel for the parties and perused the impugned order passed by the High Court.

Learned counsel appearing for the petitioner submits that as per the direction of High Court in the impugned order, representation has already been filed before the District Magistrate but the District Magistrate has not decided the same.

We dispose of this Special Leave Petition with a direction to the District Magistrate to decide, if not already decided, the representation filed by the petitioner in accordance with law and within a period of one month from the receipt of the copy of this order.

15:54:10 IST The Special Leave Petition is disposed of.

Pending application if any, stands disposed of.

                         (ASHA SUNDRIYAL)                                        (CHANDER BALA)
                          COURT MASTER                                             COURT MASTER
                                                                    REVISED
ITEM NO.16                    COURT NO.8                 SECTION XVI

                 S U P R E M E C O U R T O F        I N D I A
                         RECORD OF PROCEEDINGS

Petition for Special Leave to Appeal (C) No.13568/2015 (Arising out of impugned final judgment and order dated 14-11-2014 in WP No.14462/2014 passed by the High Court Of Calcutta) BIPLAB KUMAR CHOWDHURY Petitioner(s) VERSUS STATE OF WEST BENGAL & ORS. Respondent(s) Date : 04-08-2017 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE R.K. AGRAWAL HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE For Petitioner(s) Mr. Subhasish Bhowmick, AOR For Respondent(s) Mr. Kalyan Bandopadhyay, Sr. Adv.

Ms. Nandini Sen, Adv.

Mr. C.K. Ganguli, Adv.

Mr. Avijit Bhattacharjee, AOR UPON hearing the counsel the Court made the following O R D E R We have heard learned counsel for the parties and perused the impugned order passed by the High Court. Learned Senior Counsel appearing for the respondents submits that as per the direction of High Court in the impugned order, representation has already been filed before the District Magistrate but the District Magistrate has not decided the same. We dispose of this Special Leave Petition with a direction to the District Magistrate to decide, if not already decided, the representation filed by the petitioner in accordance with law and within a period of one month from the receipt of the copy of this order.

The Special Leave Petition is disposed of. Pending application if any, stands disposed of.

(ASHA SUNDRIYAL)                                       (CHANDER BALA)
COURT MASTER                                            COURT MASTER
ITEM NO.16                    COURT NO.8                 SECTION XVI

                 S U P R E M E C O U R T O F        I N D I A
                         RECORD OF PROCEEDINGS

Petition for Special Leave to Appeal (C) No.13568/2015 (Arising out of impugned final judgment and order dated 14-11-2014 in WP No.14462/2014 passed by the High Court Of Calcutta) BIPLAB KUMAR CHOWDHURY Petitioner(s) VERSUS STATE OF WEST BENGAL & ORS. Respondent(s) Date : 04-08-2017 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE R.K. AGRAWAL HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE For Petitioner(s) Mr. Kalyan Bandopadhyay, Sr. Adv.

Ms. Nandini Sen, Adv.

Mr. C.K. Ganguli, Adv.

Mr. Subhasish Bhowmick, AOR For Respondent(s) Mr. Avijit Bhattacharjee, AOR UPON hearing the counsel the Court made the following O R D E R We have heard learned counsel for the parties and perused the impugned order passed by the High Court. Learned Senior Counsel appearing for the petitioner submits that as per the direction of High Court in the impugned order, representation has already been filed before the District Magistrate but the District Magistrate has not decided the same. We dispose of this Special Leave Petition with a direction to the District Magistrate to decide, if not already decided, the representation filed by the petitioner in accordance with law and within a period of one month from the receipt of the copy of this order.

The Special Leave Petition is disposed of. Pending application if any, stands disposed of.

(ASHA SUNDRIYAL)                                       (CHANDER BALA)
  COURT MASTER                                          COURT MASTER