JAYANTA KUMAR BISWAS, J. - (1.)
(2.) LAST Order dated August 29, 2012 is quoted below: - The Taxing Officer shows utter arrogance by saying that since she has joined recently, she perhaps enjoys an immunity from giving assistance to the Court for a certain period. This question requires examination. She is asked to file an affidavit. To daily list as application next Friday. Certified xerox. The Taxing Officer has filed an affidavit dated August 29, 2012. Paragraph 2 of the affidavit of the Taxing Officer is quoted below: - 2. That as per order passed by His Lordship Hon'ble Justice Jayanta Kumar Biswas on 22.08.2012. I personally appeared before His Lordship on 29.08.2012 at 10.30 A.M. at High Court at Calcutta. When His Lordship after hearing the Learned Counsel appearing for the parties was pleased to direct me to file an affidavit stating why I did not supply the proper instruction to my Learned Advocate in time.
(3.) PARAGRAPH 3 of the affidavit of the Taxing Officer is quoted below: - 3. I say that I have joined the Post of R.T.O. Burdwan being in Taxing Officer as well as Registering Authority on 19th July, 2012 I came to learn that our office had already send the instruction to our Learned Advocate as per available records of the said vehicle by a Memo No. 1519/MV dated 12.07.12 requested him to place the same before the Hon'ble Court at the time of hearing of the application.;