JAYANTA KUMAR BISWAS,J. - (1.) The petitioners in this WP under Article 226 dated January 17, 2012 are seeking the following principal relief: "a) A writ in the nature of mandamus be issued to quash the proceeding under M.P. Case No. 2885 of 2011 and order dated 09.12.2011 passed therein by the Ld. Executive Magistrate at Sealdah."
(2.) The order of the Executive Magistrate dated December 9, 2011 referred to in prayer (a) is at p.69. By the order the Executive Magistrate disposed of an application under section 144(2) Cr.P.C. filed by the private respondent (Santi Chattopadhyay) against the petitioners. The application was registered as M.P. Case No. 2885 of 2011.
(3.) The order of the Executive Magistrate dated December 9, 2011 is quoted below: "Seen the petn. under section 144(2) Cr.P.C. filed by ld. Adv. Heard the submission of ld. Adv. disposed. O.C. Topsia P.S. is directed to see so that the order dated 5.12.11 passed by the Ld. Civil Court at Sealdah in Misc. Appeal no. 119 of 2011 be strictly complied with. The case is thus disposed of.";