KALACHAND SAHA Vs. STATE

JUDGEMENT

(1.) The certified copy of the order complained of in this application under Art.227 of the Constitution has been filed in Court today.

(2.) The same be accepted and kept on record.

(3.) In compliance with this Court's order dt. 3-10-85 the petitioner has also filed the affidavit of service in Court on 26-6-86. It appears that service of the revisional application has been duly effected on the opposite party.