STATE OF WEST BENGAL Vs. SOUMEN NANDY

JUDGEMENT

(1.) An application for review has been filed by the State of West Bengal through the Secretary, Department of Urban Development and Municipal Affairs seeking review of the order dtd. 21/4/2023 passed by His Lordship the Hon'ble Justice Abhijit Gangopadhyay in CAN 02 of 2023 preferred by the Directorate of Enforcement in WPA No. 9979 of 2022 (Soumen Nandy vs. State of West Bengal and Ors.).

(2.) The said review application has been filed pursuant to the leave granted by the Hon'ble Supreme Court on 28/4/2023 in petition for Special Leave to Appeal (C) No. 8706/2023 filed at the instance of the State of West Bengal challenging the order dtd. 21/4/2023 passed in CAN No. 02 of 23 in WPA 9979 of 2022.

(3.) The order passed by the Hon'ble Supreme Court records the synopsis of the Special Leave Petition which reads as follows: