NAZULISLAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) MR. Keshab Bhattacharyya, learned advocate, appears on behalf of all the respondents. Therefore, the appeal becomes ready as regards service.

(2.) ALTHOUGH, the matter is appearing under the heading 'application, we take up the hearing of the appeal itself by treating the same as on day's list, by consent of the learned Advocates appearing for the parties.

(3.) THIS is an appeal directed against an order dated May 13, 2008 passed by a Hon'ble Single Judge of this Court in connection with W. P. 8182 (W) of 2008. By the order impugned in this appeal, the Hon'ble Single judge declined to pass any ad interim order of injunction in connection with the application filed under Article 226 of the Constitution of India.