- (1.) Being aggrieved by and dissatisfied with the order passed by Block Development Officer, Manbazar-II Development Block and Ex-officio Executive Officer, Manbazar Panchayat Samity, dated 13.04.2005, the petitioner has filed this writ application with a prayer for cancellation of the said order of the Block Development Officer.
(2.) None appears on behalf of the state of West Bengal.
(3.) Having regard to the long pendency of the writ petition, on consent of learned Advocate for the petitioner the matter was taken up for hearing in absence of the respondents. The affidavit of service has been filed by learned Advocate for the petitioner showing service of notice upon all the respondents with regard to the intimation in respect of the hearing of the petitioner under reference.;