TAPAS KUMAR BAGCHI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Sufficient cause being shown for not being able to file the appeal within the statutory period. The delay of 58 days in preferring the appeal is condoned.

(2.) This appeal is directed against an order dated 7th June, 2016 by which the writ application was dismissed on the ground that the dispute canvassed in the writ petition cannot be adjudicated by the Writ Court.

(3.) The learned Counsel appearing on behalf of the appellant has drawn our attention to two reports filed by the District Magistrate, Murshidabad on 28th June, 2012 and 11th July, 2012 and submitted that the findings arrived at by the District Magistrate in the said two reports are contrary to the order passed by the District Magistrate on 6th October, 2015.