KANAK KUMAR DEB Vs. SECRETARY, MINISTRY OF INFORMATION AND BROADCASTING, GOVERNMENT OF INDIA AND ORS.
LAWS(CAL)-2011-3-184
HIGH COURT OF CALCUTTA
Decided on
March 30,2011
Kanak Kumar Deb
Appellant
VERSUS
Secretary, Ministry Of Information And Broadcasting, Government Of India And Ors.
Respondents
JUDGEMENT
Pratap Kumar Ray, J. -
(1.) The matter is taken up as on day's list in view of urgency as prayed for.
(2.) Heard the learned Advocate appearing for the Petitioner.
(3.) Having regard to the tenor of the order impugned, we are of the view that the writ application could be disposed of here and now as a question of jurisdiction of the learned Tribunal to hear the matter has been raised.;
(2.) Heard the learned Advocate appearing for the Petitioner.
(3.) Having regard to the tenor of the order impugned, we are of the view that the writ application could be disposed of here and now as a question of jurisdiction of the learned Tribunal to hear the matter has been raised.;
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