Biswanath Somadder, J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for appropriate order. Pursuant to the order dated 4th January, 2018, the learned advocate for the State has obtained written instructions from the concerned authority of the State as to how the State was taking steps to realise the costs paid in terms of the order dated 21st December, 2017, from the salary of the concerned District Magistrate or any officer of the State who caused such delay in filing of the report in the from of an affidavit. Let the same be taken on record.
(2.) The report reveals that since the delay was unintentional and committed for the first time, the District Magistrate and Collector, Malda, along with concerned officials who were responsible for such failure to file the same within time have been cautioned. Thus, we do not find it necessary to pass further order in respect of this issue.
(3.) The instant appeal arises out of a judgment and order dated 11th July, 2017, passed by the learned Single Judge in WP 15104 (W) of 2017 (Santapur Bangabati Matshajibi Samabai Samity vs The State of West Bengal & Ors.).;