BISWAJIT JANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Let the certified copy of the impugned order dtd. 25/11/2024 filed by the appellant today, be tagged with the memorandum of appeal.

(2.) The instant appeal is directed against the impugned order dtd. 25/11/2024 passed by the learned Single Bench of this Court in WPA no. 27416 of 2024.

(3.) By passing the impugned order learned Single Bench dismissed the application filed by the present appellant. Being aggrieved and dissatisfied with the said impugned order passed by the learned Single Bench the present appeal is preferred at the behest of the appellant/petitioner.