Calcutta High Court (Appellete Side)
( Kartick Pandit vs The State Of West Bengal And on 3 August, 2011
Author: Patherya
Bench: Patherya
12 3.8.11
md. W.P. No. 12026 (W) of 2011
( Kartick Pandit-Vs- The State of West Bengal and
Others)
Mr. Swarup Banerjee
Mr. Sandip Kundu
... for the petitioner
As none appears to represent the State, the
petitioner is directed to communicate the order dated 27th
July, 2011 to the State-respondents including the
concerned Panchayat Samity who will, on receipt of this order, communicate the amount payable by the petitioner as the same is not reflected in the order dated 11th July, 2011.
Let the matter appear in the list a fortnight hence.
The petitioner is directed to communicate this order to the non-appearing respondents.
Urgent certified Photostat copy of this order, if applied for, be given to the petitioner upon compliance with all requisite formalities.
( Patherya, J. ) 2