RAJA CHATTERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal has arisen out of the order dated 27 February, 2019 passed by the Hon 'ble Single Bench in a connected writ petition.

(2.) The Hon 'ble Single Bench while dismissing the writ petition refused to entertain the prayer of the appellant before us on the ground that the appellant in spite of the leave granted by the Hon 'ble Division Bench vide order dated 2nd July, 2018 failed to make necessary correction in the memorandum of appeal upon amending the preamble to the grounds of the said appeal filed before the statutory authority.

(3.) Being aggrieved by said order dated 27th February, 2019 passed by the Hon 'ble Single Bench, the appellant has come up before us with the present appeal and the connected stay application.