NABA KUMAR DAS. Vs. STATE OF WEST BENGAL
LAWS(CAL)-2019-1-195
HIGH COURT OF CALCUTTA
Decided on January 28,2019

Naba Kumar Das. Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

Debangsu Basak,J. - (1.) This is an application for appropriate order. It would be appropriate to take up the main writ petition for hearing. CAN No.6646 of 2018 is disposed of. No order as to costs. Re: WP No.5103(W) of 2018
(2.) By consent of the parties, WP No.5103(W) of 2018 is treated as on days list and is taken up for consideration.
(3.) The petitioner seeks a direction upon the authorities not to give further effect a notice dated April 13, 2018.;


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