MACKINTOSH BURN LIMITED Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This mandamus appeal has arisen out of the judgment and order dated 13.12.2005 passed by the Hon'ble Justice Jayanta Kumar Biswas in Writ Petition No. 22143 (W) of 2005.

(2.) Being aggrieved by and dissatisfied with the said judgment and order, this mandamus appeal has been filed by the writ petitioner.

(3.) The petition for stay is also moved. As both the petition for stay and the mandamus appeal involve the same matter, the two are taken together for convenience.