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Judgment
4 paragraphs · 90 words
Arindam Lodh, J
Heard Mr. A.K. Pal, learned counsel appearing for the petitioner. Also heard Mr. D. Bhattacharya, learned G.A as well as Mr. K. De, learned Addl. G.A appearing for the respondents-State.
Attention of this Court has been drawn in respect of the fact that a statutory appeal has been preferred by the petitioner before the appellate authority.
In view of this, the instant writ petition is disposed of with the direction upon the appellate authority to dispose of the representation within a period of 6(six) weeks from today.