MANOWARA BEGAM Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2012-10-174
HIGH COURT OF CALCUTTA
Decided on October 17,2012

MANOWARA BEGAM Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

- (1.) The Court: This CAN has been filed requesting interalia, to recall the order dated September 4, 2012 disposing of the WP No.19775(W) of 2012 at the motion stage.
(2.) By the order dated September 4, 2012 the State Transport Authority, West Bengal was directed to decide the petitioner's representation for changing the timetable. The STA was not a party to the WP. This is the reason why the petitioner has requested me to recall the order.
(3.) In the event that the order dated September 4, 2012 was passed directing the STA to give a decision, overlooking the fact that it was not a party to the WP. In my opinion, it will be appropriate to recall the order dated September 4, 2012 so that the WP may be heard afresh.;


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