KAUSAR ALI KHAN Vs. STATE OF WEST BENGAL AND OTHERS
LAWS(CAL)-2012-1-751
HIGH COURT OF CALCUTTA
Decided on January 24,2012

Kausar Ali Khan Appellant
VERSUS
State of West Bengal and Others Respondents

JUDGEMENT

SOUMITRA PAL,J. - (1.) Affidavit of service filed today be kept on record.
(2.) Having heard the learned advocates for the parties and considering the facts and circumstances of the case, the writ petition is disposed of by directing the Executive Engineer, Mayurakshi, South Canal Division, Santiniketan, Birbhum, the respondent no.3 to give a reply to the intimation dated 31st October, 2007 within eight weeks from the date of presenting a copy of the certified copy of this order.
(3.) I make it clear that I have not gone into the merits of the matter and it is for the respondent no.3 to consider.;


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