DEEPAK KEJRIWAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner has filed this application, inter alia, for the following reliefs:

(2.) In order to appreciate the prayers made in the application in a more effective manner, the facts of the case are briefly summarized hereunder:-

(3.) The writ petition was heard on 18/10/2023 when the following interim order was passed:-