MAHASIN BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against a well reasoned judgment and order of the learned Trial Judge dated 28th September, 2000 by which the writ petition has been dismissed with detailed discussion.

(2.) The facts and circumstances leading to filing the writ petition as well as preferring the appeal are succinctly recorded hereunder notwithstanding the recording of the learned Trial Judge.

(3.) For the sake of disposal of the appeal we feel the repetition of such fact is necessary.