SOUMITRA PAL,J. - (1.) Affidavit of service filed today be kept on record.
(2.) At the very outset it is fairly submitted by Mr. Rej, learned advocate on record for the petitioner that due to mistake he was unable to serve copies of the writ petition on the respondent nos. 3 and 4. Submission has been made that if leave is granted he can serve a copy of the writ petition on Mr. Sayantan Bose, learned advocate, who is present in Court and who normally appears on behalf of the Assansol-Durgapur Development Authority. Such leave is granted. Since a copy of the writ petition is served on Mr. Bose, no further copy need be served on the respondent nos. 3 and 4.
(3.) As prayed for by Mr. Rej, learned advocate for the petitioner, leave granted to add Assansol-Durgapur Development Authority as a party respondent. Let the cause title be amended in course of this day. Since Mr. Bose, learned advocate appearing on behalf of the respondent nos. 3 and 4 accepts service of notice on behalf of the added respondent, no further copy need be served.;