GOSTHA BEHARI GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS is an application for amendment of writ petition being W.P.2259(W ) of 2003. The fact situation of the present amendment application of the writ petition is identical with those of the amendment application under C.A.N.8561 of 2012 filed in W.P.15591(W ) of 2003 (Gita Rani Mondal & Ors. V s . The State of West Bengal & Ors.). At the time of hearing, no separate argument was advanced with regard to the amendment application being C.A.N.3891 of 2012 filed in W.P.2259(W ) of 2012 (Gostha Behari Ghosh & Ors. Vs. The State of West Bengal & Ors.) by the learned advocates for the parties and they prayed before the Court that whatever submissions have been advanced in W.P.15591(W ) of 2003 will be applicable in this case also.

(2.) SINCE I have already passed an order in C.A.N.8561 of 2012 arising out of W.P.15591(W ) of 2003 (Gita Rani Mondal & Ors. Vs. The State of West Bengal & Ors.) I am not inclined to pass any separate order in this C.A.N.3891 of 2012 (Gostha Behari Ghosh & Ors. Vs . The State of West Bengal & Ors.). The order passed in C.A.N.8561 of 2012 filed in W.P.15591(W ) of 2003 (Gita Rani Mondal & Ors. Vs . The State of West Bengal & Ors.) will govern the present application for amendment under C.A.N.3891 of 2012 arising out of W.P.2259(W ) of 2003 (Gostha Behari Ghosh & Ors. V s . The State of West Bengal & Ors.). Thus the application being C.A.N.3891 of 2012 stands rejected.

(3.) URGENT Photostat certified copy of this judgment, if applied for, be delivered to the learned counsel for the parties, upon compliance of all usual formalities.