HIRUPADA SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Four writ petitions are taken up for analogous hearing, as they involve the same parties.

(2.) Two writ petitions are at the behest of the two natural persons while the other two are at the behest of the State.

(3.) Before the Tribunal, two Original Applications were filed by the private writ petitioners complaining of non-compliance of the order of the High Court passed in Civil Order No.14439 (W) of 1996 dated September 24, 1996.