Arindam Lodh, J
Heard Mr. A. Saha, learned counsel appearing for the petitioner. Also heard Mr. M. Debbarma, learned Addl. GA appearing for the respondents-State.
Issue notice calling upon the respondents to show cause as to why a rule should not be issued as prayed for; and/or as to why such further order or other orders should not be passed as to this court may seem fit and proper.
Notice is made returnable within 6(six) weeks.
Since all the respondents have already entered their appearance through learned Addl. GA, issuance of formal notice is waived.
List the matter on 15.03.2024.
