- (1.) APPLICATION being C. A. N. No. 4861 of 2007 relates to prayer for condonation of delay. By filing another application being C. A. N, No. 4859 of 2007, the petitioners/state of West Bengal find other authorities prayed for dispensing with filing of the certified copy of the judgment and order dated 21. 3. 2005 passed in W. P. T. T. No. 246 of 2003.
(2.) IT appears that this Court by the said judgment and order dated 21st march, 2005 disposed of an application under Article 226 of the Constitution being W. P. T. T. No. 246 of 2003.
(3.) AN application for review of the said judgment and order has been filed earlier by the opposite parties being the petitioners in the writ application and the same has since been taken up for hearing.;