MAINAK GOSWAMI Vs. STATE OF WEST BENGAL

JUDGEMENT

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

(2.) Leave is granted to the learned advocate appearing on behalf of the Assistant Returning Officer to file Vakalatnama in the department.

(3.) Since, both the writ petitions raise common question as regards fixing of one particular polling station for the purpose of holding election of Calcutta Tramways Employees Cooperative Credit Society Limited (hereinafter referred to as the "Cooperative Society"), the aforesaid writ petitions are taken up for consideration together and are dealt with by a common order.