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Judgment
Arindam Lodh, J
Heard Mr. S. Bhattacharjee, learned counsel appearing for the petitioner. Also heard Mr. P.K. Dhar, learned senior GA assisted by Mr. Rahul Debnath, learned counsel appearing for the State-respondents.
Let a notice be issued calling upon the respondents to show cause as to why a rule should not be issued as prayed for; and/or as to why such further order/s should not be passed as to this court may seem fit and proper.
The notice is made returnable within 6(six) weeks.
Since Mr. Dhar, learned senior GA appears and accepts notice on behalf of respondents, issuance of formal notice is waived.
Mr. R. Debnath, learned senior GA has sought for 6 weeks’ time to file a short affidavit.
Prayer stands allowed.
List the matter at the motion stage on 13.09.2022.