AYANAL LASKAR Vs. ABDUR RAJJAK LASKAR & ORS

JUDGEMENT

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

(2.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay. On 18th July, 2018, we had directed the Registry to produce the records of WP 5887 (W) of 2018 before us on the next date so that we could ascertain from the same as to whether the private respondent no.8 therein, being the appellant herein, was effectively served by the respondent/writ petitioner prior to moving of the writ petition before the learned Single Judge.

(3.) The affidavit of service filed before the learned Single Judge does not indicate service of notice upon the private respondent no.8, being the appellant herein, prior to the writ petition being moved.