ASHOKE KUMAR SHAW Vs. STATE OF WEST BENGAL
LAWS(CAL)-2004-1-56
HIGH COURT OF CALCUTTA
Decided on January 01,2004

ASHOKE KUMAR SHAW Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

B.Bhattacharya, J. - (1.) -Since the point raised herein is similar to the one involved in the above matter and the learned counsel for the parties substantially advanced similar arguments and the concerned route is also the same viz. Route No. 242, this writ application is disposed of in terms of the order dictated above. In the facts and circumstances, there will be, however, no order as to costs. Appeal succeeds;


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