DEBANGSU BASAK, J. - (1.) The writ petition contains the following prayers: "(A) A writ in the nature of Mandamus commanding the respondents as to why the separate listing of cases on behalf petitioners herein to get scope as 'Non prosecution' before the Hon'ble Court shall not be allowed in accordance with law from the list of petitioners Supriya Paul being CRR No. 4098 of 2016. b) Rule NISI in terms of prayer above. c) Stay on the further listing wrong cause title by State of West Bengal in connection with Order dated 04.01.2017, dated 11.01.2017 and dated 18.01.2017 on behalf of petitioner Supriya Paul being CRR No. 4098 of 2016 till disposal of this writ application. d) Costs. h) To pass such other or further order or orders as to Tour Lordship may deem fit and proper."
(2.) Essentially the petitioners seek a direction on another learned Judge of this Court to hear and dispose of the applications pending before His Lordship. The petitioners seek to set up one Court against the other.
(3.) Learned advocate for the respondent no. 2 submits that, the learned advocates appearing for the opposite party and the State in the criminal revisional petitions have been made party-respondent in the present writ petition. He submits that, such a practice should be deprecated.;