Calcutta High Court (Appellete Side)
Nityananda Roy vs State Of W.B. & Ors on 27 March, 2012
Author: Patherya
Bench: Patherya
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471. 27-3-2012
sd W.P 4260 (W) of 2012
Nityananda Roy vs. State of W.B. & Ors.
Mr. S.Dasgupta .. For the petitioner.
Mr. Shamim ul Bari ..For the State.
As the representation dated 06.02.202 has been received by
the respondent no. 5, let such representation be considered by the
respondent no. 5 within a period of three weeks from the date of communication of this order after giving an opportunity of hearing to all parties and by passing a reasoned order to be communicated to the parties within a week thereof.
With the aforesaid direction, this writ application is disposed of.
Since no affidavit in opposition has been filed, the allegations made in the writ petition are not admitted.
Let affidavit of service filed be kept on record. Urgent certified photocopy of this order, if applied for, be given to the petitioner subject to compliance with all requisite formalities.
(Patherya, J.)