FURKHAN S/O KHALEEL AHMED Vs. JAYASHRI SINTRILABIC

JUDGEMENT

(1.) Though the writ appeal is connected with CCC No.100118/2017, which is listed for framing of charges, with the consent of learned counsel on both sides, they are heard finally.

(2.) This writ appeal assails the direction issued by order dated 02.02.2017 in W.P.No.108922/2016 by which, appellant herein (respondent No.1 in the writ petition) was directed to release the compensation awarded to respondent No.2 in his favour. In other words, the direction to consider representation made by the petitioner therein and to pass appropriate orders thereon is not assailed in this writ appeal.

(3.) We have heard learned counsel for appellant and learned counsel for respondent No.2 and perused the material on record. Service of notice on respondent No.1 is dispensed with.