Biswanath Somadder, J. - (1.) Affidavit of service filed in Court today be taken on record.
(2.) The writ petitioner has approached this Court in another round of litigation. The last time he approached this Court, he filed a writ petition, being WP 277 (W) of 2016, which was disposed of by an order dated 3rd February, 2016, whereby the Sub-Divisional Controller (Food & Supplies), Serampore, Hooghly, was directed to give a fresh hearing to him within a certain time-frame and communicate the reasoned decision to the petitioner within two weeks thereafter. The concerned authority passed an order on 30th March, 2016, pursuant to the order of this Court dated 3rd February, 2016, which is now the subject-matter of challenge in the present writ proceeding.
(3.) A bare perusal of the impugned order reveals that the same has been rendered in conformity with the order dated 3rd February, 2016, passed by this Court in WP 277 (W) of 2016. The impugned order is also supported with cogent reasons.;