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Judgment
7 paragraphs · 211 wordsAhanthem Bimol Singh, J
Mr. M. Rarry, learned senior counsel appearing for private respondent No. 4 submitted that an application regarding maintainability of the writ petition has already been filed by the respondent No. 4, however, as the matter is going to be decided on merit, the learned counsel seeks one week’s time for filing counter affidavit on behalf of respondent No. 4.
Mr. H. Debendra, learned Dy. AG appearing for respondent Nos. 1 to 3 submitted that counter affidavit on behalf of respondent Nos. 1 to 3 had already been filed and the same is on record.
Mr. Y. Nirmolchand, learned senior counsel assisted by Ms. Y. Niha, learned counsel appearing for the petitioner objected to the prayer made on behalf of the private respondent on the ground that some urgency is there for early disposal of this case and that the writ petition will become infructuous after the month of March, 2026.
In view of the submission made above, list these cases again on 06-10-2025 for final disposal.
In the meantime, respondent No. 4 is directed to file counter affidavit on or before 03-10-2025 with advance copy to the counsel appearing for the petitioner.
It is made clear that no further adjournment will be allowed after the next date.