JAYANTA KUMAR BISWAS,J. - (1.) The CAN has been filed for restoration of the WP under Article 226 dated February 24, 2011 to file. The WP was dismissed by an order dated December 14, 2011 for non-appearance of the petitioner.
(2.) After hearing advocates for the parties, I am of the view that it will be appropriate to restore the WP to file. Since I have determination to take up the WP that was dismissed at the admission stage, I have invited advocates to argue the case and they have, accordingly, argued.
(3.) Referring to the document at p.27 advocate for the petitioner has prayed for a mandamus commanding the Criminal Investigation Department of the State Government to take control of the investigation. Advocate for the State has submitted that the investigation is still in progress.;