AMBOOJ SHARMA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The supplementary affidavit in pursuance to the previous order of this Court has been filed by learned counsel for the petitioner stating that 'Mangla Haat' is being held inside the Howrah District Court premises. Supporting photographs have been enclosed with the affidavit.

(2.) Leaned counsel for the respondent Nos.7 and 8, Howah Municipal Corporation is directed to file the report in the form of affidavit within a period of 3 weeks, thereafter affidavit-in-reply may be filed within one week.

(3.) Meanwhile, it will also be open to the other respondents to file their affidavit-in-opposition.