Asok Kumar Ganguly, J. - (1.) Both the appeal and the application, with the consent of the parties, have been heard in full and both of them are disposed of by the following judgment.
(2.) This is an appeal filed by Md. Yeasin, Sk. Abdul Hanif & Sri Uttam Kumar Konar from therein a judgment and order dated 2nd August, 2005 passed by a learned Single Judge of the Writ Court.
(3.) As these appellants were not impleaded to the writ petition in which the judgment under appeal was rendered, the locus standi of these appellants was challenged by the writ petitioner on various grounds which will appear from the facts of the case.;