RAM KRISHNA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition when moved initially, since nobody appeared on behalf of the respondents, by order dated 1.2.93 His Lordship the Hon'ble Justice N.K. Mitra directed the petitioner to serve copy of the writ petition upon Mr. Prafulla Kumar Ghosh, learned advocate for the State, who as per said direction appeared on that day.

(2.) On 31.3.93, Hon'ble Justice Tarun Chatterjee directed the matter to come up as contested application when also Mr. Prafulla Kumar Ghosh learned Advocate appeared for the State. On 29.6.93, Hon'ble Justice Tarun Chatterjee passed an order giving directions to file affidavits and this order was also passed in presence of learned counsel for both the parties. Now on 26.7.93, when the matter again appeared before Hon'ble Justice Tarun Chatterjee.

(3.) Mr. P.K. Ghosh appeared and submitted that to represent the state respondent Mr. T.H. Sengupta Advocate with Mrs. Banerjee Advocate have been engaged and he prayed for leave to retire from the matter but on that date neither Mr. T.H. Sengupta nor Mrs. Banerjee also did appear and no affidavit was filed on behalf of the state respondents. On 14.2.95, Mr. Kar appeared for the petitioner and Hon'ble Mr. Justice G.R. Bhattacharya passed an order directing inter alia that the matter would come up for hearing four weeks hence and all affidavits have to be completed in the meantime. Again on 24.4.96, matter appeared before Hon'ble Justice N.N. Bhattacharya when His Lordship directed the petitioner to serve copy of the writ petition upon each of the respondents either by hand or by registered office.