DEBANGSU BASAK,J. - (1.) An order under section 7A of the Employees' Provident Funds and Miscellaneous Provision Act, 1952 is under challenge in the present writ petition.
(2.) The petitioner appears in person. He seeks leave to file supplementary affidavit. He submits that, when the writ petition was taken up for consideration yesterday, that is, April 3, 2018 he expressed an apprehension that the authorityies would take coercive mesures. Such apprehension has come true. He wants to place the subsequent developments on record through the supplementary affidavit.
(3.) In such circumstances, leave as prayed for is granted. The supplementary affidavit filed be taken on record.;