Calcutta High Court (Appellete Side)
Rafikul Alam & Ors vs State Of West Bengal & Ors on 10 May, 2011
Author: Patherya
Bench: Patherya
1 2011 o. 106 .
W.P. No. 23130 (W) of 2010 Rafikul Alam & Ors.
Vs. State of West Bengal & Ors.
Mr. Chandan Mishra Mr. Apurba Ghosh... For the Petitioner. As a representation has been made to the respondent no. 7 and the same received by him on 31st May, 2010, let such representation be considered by the respondent no. 7 within three 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 be communicated to the parties within a week thereof. Acknowledgement Due Card filed be kept on record. As none appears on behalf of the respondents in spite of service, affidavit of service filed be kept on record and the petitioner is directed to communicate this order to the non-appearing respondents.
With the aforesaid direction, this writ petition is disposed of. Urgent xerox certified copy of this order, if applied for, by the parties subject to compliance with all requisite formalities.
(Patherya, J.) 2