- (1.)Heard Mr. S. Bhattacharjee, learned counsel appearing for the petitioner. Also heard Mr. S. S. Dey, learned Advocate General and Mr. D. Bhattacharjee, learned GA assisted by Mr. S. Saha learned counsel for the respondents.
(2.)The petitioner is an association of Deed Writers whose profession is to write deeds and to assist the person intending any instrument to be registered.
(3.)This court records its appreciation the way the respondents have filed their reply within a shortwhile and the petitioner has filed the response in the form of rejoinder, as this Court on the day of issuing the notice had observed that the adjudication will be put to a fast track considering the nature of controversy.
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