Calcutta High Court (Appellete Side)
Pd. ( Dulali Das Nee Pramanik vs State Of West Bengal on 11 April, 2011
Author: Patherya
Bench: Patherya
1
61 11.4.11 W. P. No.12995 (W) of 2010
m.l
pd. ( Dulali Das nee Pramanik -Vs- State of West Bengal
& Ors.)
Mr. Manoranjan Mahata ... For the petitioner.
Mr. Sumitro Das Gupta ... For the State(Power not
filed).
As a representation has been made and the same
received by the respondent No.5 on 28th May, 2010, let
such representation be considered by the respondent No.5 within six weeks from the date of receipt of this order after giving an opportunity of hearing to all the parties and by passing a reasoned order. The order to be passed be communicated to the parties within a week thereof.
The prevailing guidelines be also considered at the time of consideration of such representation.
With the aforesaid direction, this writ petition is disposed of.
As no affidavit-in-opposition has been filed, the allegation contained in the petition is not admitted. 2 Urgent certified Photostat copy of this order, if applied for, be given to the parties subject to compliance with all requisite formalities.
( Patherya, J. )