NURJAHAN KHATUN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for injunction and/or appropriate order.

(2.) This appeal arises out of a judgment and order dated 4th June, 2018, passed by a learned Single Judge in WP No. 2234 (W) of 2018 (Mst. Nurjahan Khatun vs. The State of West Bengal & Ors.).

(3.) By the impugned judgment and order, the learned Single Judge was pleased to dismiss the writ petition finding no merit in the same.