DEBASISH KAR GUPTA,J. - (1.) A prayer is made by Mr. Deepayan Acharya, the learned Advocate to adjourn the hearing of this matter on the ground that the learned Advocate, appearing on behalf of the respondent Municipality, namely, Mr. Jayanta Narayan Mahanty, is on his legs before another court.
(2.) Considering the order sheets, I find that the hearing of this matter was adjourned on a number of occasions. Therefore, the above prayer stands rejected.
(3.) On the prayer made on behalf of the petitioners, leave is granted to the learned Advocate for the petitioners to add Akra Magura Doctorpara Jame Mosque, as one of the party-respondents to this proceeding.;