S.D Purkayastha, J
Heard Mr. P. Roy Barman, learned senior counsel assisted by Ms. S. Debbarman, learned counsel appearing for the petitioners.
Issue notice calling upon the respondents to show cause as to why the Rule should not be issued as prayed for; and/or any other order(s) shall not be passed as to this Court may deem fit and proper in the circumstances of the case.
Since Ms. K. Reang, learned counsel appearing on instruction of Mr. Kohinoor N. Bhattacharya, learned G.A appears and accepts notice for the respondents No.1 to 21 and Mr. B. Majumder, learned Deputy SGI appearing for the respondent No.22, no formal notice needs be issued.
The respondents are directed to file the counter affidavit, if any, within 4[four] weeks. Rejoinder, if any, within 2[two] weeks thereafter.
List this matter for hearing in its usual turn.
