GIRINDRA DEB BARMA Vs. TTAADC

JUDGEMENT

(1.) Heard Mr. S. Talapatra, learned counsel for the petitiioner. Also heard Mr. S. Chakraborty, learned counsel for the respondent Nos. 1 to 4 and Mr. B. Bhattacharjee, learned counsel for the respondent No. 5.

(2.) The legitimacy of the order Hearing No. F 4(1) IS/ADC/TLM/98-90/3896(5) dated 31.12.97 is the subject matter of this proceeding (Annexure-4). The aforesaid order reads as follows :

(3.) The learned counsel for the petitioner stated that the impugned order is arbitrary, capricious and illegal. The respondents appeared before this Court. The respondent No. 5, the wife filed her counter affidavit.