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Judgment
10 paragraphs · 209 wordsMA 1030/2018 in WP(C) No. 302/2018
We have heard the learned senior counsel for the parties.
It is not in dispute that the petitioner and one more person have approached the Calcutta High Court by filing Writ Petition challenging the order dated 10th April, 2018 passed by the State Election Commission and an interim order has already been passed staying the operation of the said order. Learned senior counsel appearing on behalf of the petitioner/applicant placed before us a newspaper clipping dated 11th April, 2018 published in The Telegraph in which certain news has been published regarding the manner in which the order has been recalled on 10th April, 2018.
As the matter is pending consideration before the Calcutta High Court, liberty is granted to the parties to approach the Calcutta High Court to raise all such pleas which are available to them.
Learned senior counsel submits that his client(s) shall approach the High Court tomorrow.
Liberty is granted to do so.
The Calcutta High Court shall decide the matter expeditiously in accordance with law.
Disposed of in the above terms.
Writ Petition (Civil)Diary No.13741/2018
In view of the disposal of the MA 1030/2018 in WP(C) No(s). 302/2018, this writ petition also stands disposed of in the same terms.