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Judgment
7 paragraphs · 139 wordsArindam Lodh, J
Heard Mr. Raju Datta, learned counsel appearing for the petitioner. Also heard Mr. D. Saha, learned counsel appearing for the respondents no. 1 to 6 and Mr. B. Majumder, learned Asstt. SG appearing for the respondent no. 7.
Issue notice calling upon the respondents to show cause as to why a rule shall not be issued, as prayed for; and/or why such further and other order(s) shall not be passed as to this Court may deem fit and proper.
Notice is made returnable on 12.09.2022.
Mr. Raju Datta, learned counsel for the petitioner has submitted that similarly situated writ petitions are listed on 12.09.2022 so, learned counsel has prayed for listing this matter alongwith those writ petitions.
Since all the respondents have entered their appearance, issuance of formal notice is waived.
List the matter on 12.09.2021.