D.P.Kundu, J. - (1.) In this writ proceeding, as appears from the cause title of the writ application, the writ petitioners are ?(1) Sri Chandra Nath Sadhu, son of Jatirindra Nath Sadhu, of Masterpara, P.O. Tribeni, District: Hooghly, at present residing at 62, Benimadhabtala, Post Office: Tribeni, Police Station: Mogra, District: Hooghly and (2) Sri Subham Laha, being minor represented by his adoptee father Chandra Nath Sadhu, residing at 62, Benimadhabtala, Post office: Tribeni, P.S.: Mogra, District: Hooghly?. The respondent No. 4 in the writ application is Smt. Sutapa (Laha) Sadhu, daughter of Jatirindra Nath Sadhu, 62, Benimadhabtala, Post office: Tribeni, Police Station: Mogra, District: Hooghly. The respondent No. 4 is the natural mother of the writ petitioner No. 2. The writ petitioner No. 1 claims to be the adoptive father of the writ petitioner No. 2.
(2.) On 24.3.2003 this Court passed the following order: Leave granted to the learned advocate for the petitioner to add the name of Santanu Laha son of Late Jagat Laha of Barasat, 34, Dasabhujatala, Chandernagore, P.O. & P.S. Chandernagore, District: Hooghly as added respondent No. 5 here and now. The petitioner is directed to serve copy of the writ application upon the added respondent No. 5 within 7 days from today and file affidavit of service thereto showing actual service on the next date. Let the matter stand adjournment for 10 days and appear in the list on 4.4.2003 under the heading Special Fixed Listed Motion?.
(3.) Thereafter Shri Santanu Laha, respondent No. 5 was added as respondent in the writ petition. The respondent No. 5 is the natural father of the writ petitioner No. 2. From the affidavit-of-service affirmed by Shri Dilip Sadhu on 4.4.2003 it appears that the respondent No. 5 has been served with a notice dated 25.3.2003 issued by Smt. Sanghamitra Nandy, advocate for the writ petitioners alongwith a copy of the writ application. In spite of such service the respondent No. 5 chose not to appear and contest this proceeding.;