PROTIK PRAKASH BANERJEE,J. - (1.) Leave is granted to the learned advocate for the petitioners to expunge the following sentences appearing at pages 1 to 3 of the cause title of the petition. "In the matter of : A writ of or a writ in the nature of Mandamus; -And- In the matter of : A writ of or a writ in the nature of Certiorari; -And- In the matter of : Any other appropriate writ or writs, direction or directions and/or declaration or declarations; -And- In the matter of: Illegal action of the respondent authorities in respect of land situated at R.S. Plot No. 394/1534, L.R. Plot No. 871, Khatian No. 686 (Gopal Agarwal), 2536 (Sankar Agarwal) Mouza-Jagadanandapur, J.L. No. 46, P.S. Nakashipara, District-Nadia, measuring about 5 decimals. -And- In the matter of : Unconstitutional, unlawful, and unreasonable orders dated 08.06.2017 and 16.06.2017 on behalf of the respondent authorities; -And- In the matter of: Non-consideration of the application dated 19.05.2017 filed by the petitioners; -And- In the matter of: The Control of National Highways (Land and Traffic) Act, 2002; -And_ In the matter of: Article 14,16,19, 21 and 300A of the Constitution of India;"
(2.) Such expunging shall be done in the presence of the concerned Head of Section in the Mandamus Section and shall be countersigned by the Head of the said Section and reported to the Principal Officer of this Court for compliance. In future the Computerized Central Filing Section, Mandamus Department and the Commissioners are directed to ensure strict compliance with Rules 8B and 9 of Appendix IV to the Appellate Side Rules. If such compliance is made, consequences shall follow. Learned Registrar General is directed to circulate this portion of the order to the Heads of the all concerned department.
(3.) The writ petition is moved on service. The affidavit-of-service is directed to be kept on record.;