UTTAM DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) 1. Both these writ applications were heard analogously as the questions involved herein are interlinked.

(2.) By the first writ application, the writ petitioner No. 1, claiming to be the Secretary of newly constituted Managing Committee of the school and the school itself, the other petitioner, have prayed for direction upon the respondent Nos. 6 and 7 to allow the petitioner No. 1 and the newly constituted Managing Committee to operate bank account for running of the school.

(3.) By the second writ application, those petitioners have prayed for quashing of order dated June 10,2003 passed by the Civil Judge (Junior Division), Third Court, Tamluk in Title Suit No. 43 of 2003 in the light of subsequent order dated June 22, 2003 being order No. 6.