TAPEN SEN,J. - (1.) This case has been listed for drawing the attention of this Court to the Order passed by the Hon'ble the Chief Justice on 14/2/2012 assigning this matter before this Court.
(2.) Upon a perusal of the Order dated 13/2/2012 passed in this case by another Hon'ble Single Judge, it appears that His Lordship released this case on a submission made on behalf of the Petitioners that a matter arising out of the same dispute has been fixed for hearing before this Court.
(3.) Mr. Kashi Kanta Moitra, learned Senior Counsel, points out, upon instructions, both from Mr. Saha Roy as well as Mr. S.C. Prasad, that the other case referred to in the Order passed is W.P. no. 6175 (W) of 2008 and a copy of the Order passed in that case by this Court is already on record at page 146 of this Writ Petition.;