BISWANATH GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit-of-service, filed in Court today, is taken on record.

(2.) This is a hearing matter upon direction for filing affidavits. The report of the registry dated September 3, 2021 shows that, despite there being a direction dated March 19, 2021 no affidavit-in-opposition has been filed.

(3.) Considering the issue involved in this writ petition and considering the longstanding pendency thereof, this court is of the view that, no fruitful purpose shall be served by keeping the writ petition pending any further and, accordingly, this Court proceeds for its final disposal. Facts :