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Judgment
Arindam Lodh, J
Heard Mr. R.G. Chakraborty, learned counsel appearing for the petitioners. Also heard Mr. S.S. Dey, learned Advocate General assisted by Mrs. A. Chakraborty, learned counsel appearing for the respondents-State.
From the records, it appears that the amendment sought for by the petitioners in the writ petitions bearing no. WP(C) No.357 of 2022 and WP(C) No.358 of 2022 were allowed on 02.02.2024. But, till today no amended/consolidated writ petition has been filed in proper format before this Court.
Order VI Rule 18 of the Code of Civil Procedure, 1908 lays down that the amended petition must be filed within a period of 14 days from the order of amendment, if no specific time is allowed by the Court for filing of such amended petition.
Since there is no amended petition before this Court as on today, in my opinion, the petitioner is not serious to pursue the instant matter.
Accordingly, the above two writ petitions are dismissed for non-prosecution.
Since WP(C) No.638 of 2018 and WP(C) No.639 of 2018 being tagged with the above two writ petitions were already disposed vide order dated 10.12.2021, no order is required to be passed.