- (1.) By consent of the parties we take up the appeal and the application for hearing finally dispensing with all the formalities.
(2.) We feel that the appeal of this nature does not require hearing after observing all formalities. The appellant before us who was the writ petitioner before the learned Trial Judge, His writ petition has been dismissed by the learned Trial Judge on the ground that the writ petition had not been verified under the provision of the law.
(3.) We have seen the copy of the writ petition. It appears that the appellant was the writ petitioner and he himself signed the writ petition. However, the petition has been verified by his wife Smt. Arati Banerjee and the identity of this lady and the relationship with the petitioner could not be disputed as the Voter Identity Card of the writ petitioner has been annexed with this application for interim relief.;