SECRETARY, JUDICIAL DEPARTMENT Vs. UTTAM KUMAR DAS

JUDGEMENT

(1.) Appeal is directed against the judgment and order dated January 6, 2022 passed in W.P.A. No.7956 of 2020.

(2.) Appeal is at the behest of the State of West Bengal and its functionaries. 20 th of September 2024 01:18:13 PM MAT 1015 of 2022

(3.) Private respondents as writ petitioners approached the Writ Court seeking, inter alia, rehabilitation at Malda Court premises and a direction for renewal of their licences. They claimed that they are in possession of respective areas in respect of which they were granted licence to occupy. On expiry of such licence they applied for renewal which was not granted.