Debangsu Basak, J. - (1.) The vires of proviso to Section 3 of the Bengal Mohammedan Marriages and Divorces Registration Act, 1876 is under challenge in the present writ petition.
(2.) The issues raised in the writ petition are such that an opportunity should be given to the respondents to file affidavits.
(3.) Let affidavit in opposition be filed within four weeks. Reply, if any, be filed within two weeks thereafter. List the writ petition six weeks hence under the heading 'Hearing'.;