HARISH TANDON,J. - (1.) This revisional application is directed against Order No. 39 dated 9th January 2012. It appears from the certified copy of the impugned order that the matter was heard by Smt. Rai Chattopadhyay, District Judge, Hooghly but the order appears to have been dictated, corrected and signed by one Mr. H.P. Das, District Judge, Hooghly. It is unconceivable that the matter would be heard by one Presiding Officer and the order would be passed by another Presiding Officer.
(2.) Registrar (Judicial) is directed to communicate this order to both Smt. Rai Chattopadhyay, District Judge, Hooghly and Mr. H.P. Das, District Judge, Hooghly who, in turn, shall file a report indicating as to whether the matter was heard by Smt. Rai Chattopadhyay or by Mr. H.P. Das. Such report is to be filed by 3rd February 2012.
(3.) Petitioners are directed to serve copy of this revisional application upon the defendants/opposite parties by speed post and shall file affidavit-of-service on the next date.;