JAYA BHATTACHARYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise from the judgment and orders dtd. 13/7/2023 passed in WPST No. 234 of 2015, 6/9/2023 in CAN No. 1 of 2023 in WPST No. 234 of 2015 and 21/12/2023 in RVW No. 275 of 2023 in CAN No. 1 of 2023 in WPST No. 234 of 2015, whereby the High Court has dismissed the writ petition as well as Review Application on account of non-prosecution and the application for recalling the order dtd. 6/9/2023 met the same fate as the advocate remained unable to assist the Court on merits.

(3.) Although, the writ petition was not adjudicated on merits and the prayer in these civil appeals is for restoration of writ petition, however, considering long pendency of the lis for about 25 years, we deem it appropriate to decide the issue on merits.