- (1.) THE appellant is aggrieved by an order of a single Judge dated December 19, 2013 passed in her WP No.36859 (W) of 2013. In her pending appeal AST No.13 of 2014 she has filed the CAN No.645 of 2014 for interim reliefs.
(2.) BY a letter dated October 8, 2013, CAN p.41, the authority concerned, a respondent in the case, informed the appellant that an allotment of a plot (mentioned in the letter) previously made in her favour had been cancelled. Feeling aggrieved the appellant filed the WP.
(3.) THE order of the single Judge dated December 19, 2013 is quoted below: "No order is called for at this stage. Let Affidavit -in -opposition to the petition be filed within a fortnight after the Christmas Vacation; Reply thereto, if any, may be filed within a week thereafter. The petition will appear for hearing in the monthly list of February, 2014." Mr. Bhattacharyya appearing for the appellant has submitted as follows. Without recording any reason the single Judge refused the appellant interim relief. The refusal has the potentiality to defeat the WP itself. The allotment having been cancelled arbitrarily, the appellant was entitled to an appropriate interim relief.;