DIPANKAR RIT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) All the writ petitions concern the forth coming elections to the Panchayats in the State of West Bengal. WPA (P) 286 of 2023 has been filed as a public interest litigation by one Adhir Ranjan Chowdhury. The petitioners in WPA (P) 287 of 2023 are Mr. Suvendhu Adhikari and Mr. Tarunjyoti Tewari. The petitioner in WPA 250 of 2023 is Mr. Dipankar Rit. All the three writ petitions have been filed as public interest litigations. WPA (P) No. 286 of 2023 and 287 of 2023 were heard by this Court on 9/6/2023 and the following order was passed.

(2.) The matter was mentioned before this Court at 10.30 a.m. today and considering the urgency, leave was granted to file these writ petitions and the same were directed to be listed in the supplementary list today and to be taken at around 12 noon.

(3.) The respondents have been served and in particular, the West Bengal State Election Commission has also been served and represented by Mr. Jishnu Saha, learned Senior Advocate.