GURU SINGH SABHA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) This appeal arises in respect of a judgment and order dtd. 10/10/2023, passed by a learned Single Judge in WP(C) No.49 of 2017 (Sri Guru Singh Sabha and Another vs. The State of Sikkim and Others). By the impugned judgment and order, the learned Single Judge proceeded to dispose of the writ petition filed by Sri Guru Singh Sabha in the following manner:-

(2.) The present appeal has been preferred by the original writ petitioner, being Sri Guru Singh Sabha, a society registered under West Bengal Societies Registration Act, 1961. The facts of the case are briefly stated in paragraph 1 of the impugned judgment, which is reproduced hereinbelow:

(3.) The reliefs which the petitioner claimed before the writ Court are set out hereinbelow:-