Markandey Katju, J. - (1.) This appeal has been filed against the impugned judgment of the Division Bench of the Calcutta High Court dated 02.5.2003 in A.P.O.T. No. 775 of 2002.
(2.) Heard learned Counsel for the parties and perused the record.
(3.) The facts of this case have been stated in the impugned judgment and hence we are not repeating the same here, except where necessary.;