JUDGEMENT
Abhijit Gangopadhyay, J. -
(1.) This writ application is directed against the respondent nos.1, 2 and 3 being the Assistant Provident Fund Commissioner whose office is at Dhanbad, the Recovery Officer, Employees' Provident Fund Organisation (EPF) whose office is also at Dhanbad and Official Liquidator whose office is at Delhi. The main prayer praying mandamus being prayer (b) of the writ application is as follows:-
"b) A writ of or in the nature of Mandamus be passed directing the respondent no.2 and 3 to set aside and/or cancelling the impugned communication dated 23rd January, 2020 and the impugned warrant of arrest dated January 23, 2020'.
(2.) It is to be noted that no mandamus has been prayed against other two respondents in this matter i.e. the Commissioner of Police, Kolkata and the Officer-in-Charge of Tiljala Police Station.
(3.) The petitioner in respect of warrant of arrest dated January 23, 2020 sent one reply dated 20th February, 2020 to the Recovery Officer at Dhanbad which is Annexure 'P-6'.;
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