HIMANGSHU DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS application has been filed in connection with the appeal preferred from the order dated February 8, 2008 passed by the learned Single Judge whereby and whereunder the said learned Single Judge finally disposed of the writ petition filed by the writ petitioner/respondent.

(2.) BY the aforesaid order under appeal, learned Single Judge finally disposed of the writ petition by directing the District Magistrate, North 24-Parganas to look into the allegations made on behalf of the writ petitioner and also directed the said District Magistrate to take certain measures including initiation of legal proceedings.

(3.) UNDISPUTEDLY, the aforesaid order was passed by the learned Single judge on the very first day after filing of the writ petition and in absence of the respondents. The learned Single Judge also recorded the submissions of the learned Counsel of the writ petitioner that notice was given to the respondents.