JYOTIRMAY BHATTACHARYA,J. - (1.) In spite of service of notice of this writ petition, none appears on behalf of the State-respondents at the time when this application is taken up for hearing.
(2.) Under such circumstances, this Court directs the learned advocate appearing for the petitioner to serve a copy of this writ petition upon Mr. Mintu Goswami, learned advocate who normally appears to represent the State-respondents. Let the Vakalatnama filed by Mr. Goswami on behalf of the State-respondents in Court today, be kept with the record. Let the engagement of Mr. Goswami, learned advocate in this matter be regularised by the Legal Remembrancer. Let it be recorded that copy of this writ petition has been served upon Mr. Goswami in Court today.
(3.) Let the affidavit-of-service filed in Court today, be kept with the record.;