Calcutta High Court (Appellete Side)
(Md. Subid Ali vs Union Of India & Ors.) on 10 October, 2018
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10.10.2018
rrc
C.O. 3443 of 2018
(Md. Subid Ali Vs. Union of India & Ors.)
(A s s i g n e d)
Md. Subid Ali
.....Petitioner (in person)
Seeking early disposal of Original Application No.
O.A./350/297/2017, the petitioner moved a learned Judge
of this Court in the civil revisional jurisdiction. The learned
Judge rightly declined to interfere and granted leave to the
petitioner to move the appropriate Bench.
The Hon'ble the Acting Chief Justice by His Lordship's
administrative order dated 5th October, 2018 has assigned
the application to this Court. The petitioner appearing in
person files the second Judge's copy. The same is taken on
record.
The respondents do not appear, obviously because they
have not been put on notice. However, bearing in mind the nature of relief claimed by the petitioner, we do not propose to keep the application pending.
Since we are informed and as it appears from the orders passed by the tribunal from time to time, which are annexed to this application, that the original application before the 2 tribunal is ready for hearing on affidavits, we dispose of this application with a request to the tribunal to expedite hearing and, subject to its convenience to dispose it of as early as possible, in accordance with law.
Since the application has been disposed of without notice to the respondents, the petitioner shall serve a copy of this order on them.
(Protik Prakash Banerjee, J.) (Dipankar Datta, J.)