LAWS(CAL)-2018-1-399

DEBASISH ROY Vs. UNION OF INDIA AND ORS.

Decided On January 19, 2018
Debasish Roy Appellant
V/S
Union of India And Ors. Respondents

JUDGEMENT

(1.) Pursuant to the order dated 20th December, 2017, the applications, being CAN 11977 of 2017 and CAN 11979 of 2017, filed by the writ petitioner and the applications, being CAN 1204 of 2016 and CAN 1205 of 2016, filed by the applicant, Dhiraj Roy in W.P. No. 23155(W) of 2012, are taken up together for hearing and disposal.

(2.) Heard Mr. Danish Taslim, learned counsel being assisted by Ms. Diksha Ghosh, learned counsel representing the writ petitioner and the applicant in CAN 11977 of 2017 and CAN 11979 of 2017.

(3.) Heard also Mr. Narayan Chandra Mondal, learned counsel representing the applicant in CAN 1204 of 2016 and CAN 1205 of 2016, by which the applicant, Dhiraj Roy prayed for being added as party to the writ petition, being WP 23155(W) of 2012 and for vacating the interim order passed by this Court in the writ petition.