Calcutta High Court (Appellete Side)
Ratan Let & Anr vs The State Of West Bengal & Ors on 16 January, 2014
Author: Biswanath Somadder
Bench: Biswanath Somadder
1
11 W.P. No 37519 (W) of 2013
16.01.2014
sb
Ratan Let & Anr.
Vs.
The State of West Bengal & Ors.
Mr. Anjan Bhattacharya
Mr. Kutubuddin
.... for the petitioners.
Deficit Court fees deposited in the Department on 15th
January, 2014, under filing no. A-667.
In spite of service, none appears on behalf of the
respondents even at the time of second call.
Having heard the learned advocate for the petitioners and upon perusing in the instant application, this Court directs the Block Development Officer, Murarai -I Block, District Birbhum, to cause a thorough enquiry in respect of the allegations as sought to be raised in the writ petition and file a report in the form of an affidavit on the next date, stating therein specifically as to whether such allegations have any basis or not.
Let this matter appear for further consideration under the same heading three weeks hence.
(Biswanath Somadder, J.)