- (1.)This appeal has been preferred against the judgment of the learned Single Judge dated May 8,1995 dismissing the writ petition.
(2.)In this appeal before us the learned Counsel for the appellant has argued that as Shri Sukumar Shankar has issued the show cause notice as Additional Collector and at the same time has filed the affidavit giving his mind already to the controversy, he is biased and the proceedings before him should be transferred to some other authority having competent jurisdiction.
(3.)For deciding the point urged before us, facts are not required to be stated in detail excepting to note down the background from which the same arises.
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