DIPANKAR ROY Vs. PRANAB KANTI MANI

JUDGEMENT

(1.) THIS application has been filed on behalf of the applicants praying for leave to prefer appeal from the judgment and order dated 15th February, 2007 passed by the learned Single Judge in W. P. 27125 (W) of 2006.

(2.) THE learned Counsel representing the applicants submits that the aforesaid judgment and order dated 15th February, 2007 passed by the learned single Judge will seriously prejudice the interests of the said applicants although the said applicants were not parties to the writ petition.

(3.) HAVING heard the learned Counsel appearing for the parties and considering the averments made in this application, we are of the opinion that it is a fit case for granting leave to the applicants herein to prefer appeal from the said judgment and order dated 15th February, 2007 passed by the learned single Judge.