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Judgment
Arindam Lodh, J
Heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. S. Bhattacharjee, learned counsel appearing for the petitioners. Also heard Mr. B. Majumder, learned Asstt. S.G. appearing for the Respondent-Union of India and Mr. M. Debbarma, learned Addl. G.A. appearing for the State-respondents no. 1 to 6.
Issue notice calling upon the respondents to show cause as to why a Rule should not be issued as prayed for; and why such further or other orders shall not be passed as to this court may deem fit and proper.
Notice is made returnable within six weeks.
Since Mr. M. Debbarma, learned Addl. G.A. appears and accepts notice on behalf of the state-respondents and Mr. Bidyut Majumder, learned Asstt. S.G. appears and accepts notice on behalf of Respondents-Union of India, no formal notice needs be issued upon those respondents.
Petitioners are to take steps for service of notice upon respondent no.7 within seven days by registered post with A.D.
List the matter on 21.11.2022.