JADU HEMRAM Vs. GOUTAM CHAKRABORTY

JUDGEMENT

(1.) HEARD the learned Advocates appearing for the parties.

(2.) THE application for condonation of delay, being CAN. 9267 of 2005, is allowed and the delay stands condoned.

(3.) CHALLENGING the order dated 8th August, 2005 passed in the writ petition, being W. P. 15142 (W) of 2005, this appeal has been preferred. While hearing of the stay application, by our order dated 18th February, 2005 we decided to dispose of the writ application also along with this appeal as the entire matter rests on the interpretation of the statutory provision. Hence, writ application, appeal and stay application all are taken up for final hearing.