ASHIM KUMAR BANERJEE,J. - (1.) We have heard the learned counsel for the parties.
(2.) The appellant is a necessary party. She was not a party to the writ petition. Hence, leave is granted to prefer the instant appeal.
(3.) The appeal is taken up for hearing by consent of parties. Mr. Shyamal Kumar De, learned counsel, being led by Mr. Jaharlal De, learned counsel, appears for the State being respondent nos. 2, 4, 5, 6 and 8, Mr. Asaraful Haque, learned counsel, appears for the respondent no. 1, Mr. Gautam Mukherjee, learned counsel, appears for the respondent no. 3 and Mr. Nirmalendu Patra, learned counsel, appears for the respondent no. 11.;