HARISH TANDON,J. - (1.) The affidavit of service filed in Court today is taken on record.
(2.) The impugned order passed by the District Magistrate, Purba Bardhaman on 31st October 2017 is the subject matter of challenge in the instant writ petition.
(3.) The said authority took up the matter afresh in terms of the order passed by this Court on 22nd August 2017 in WP 2842 (W) of 2017 (Sayed Sahabuddin v. State of W. B. and Ors.). The proceeding was initiated on an application of the petitioner for giving additional tenure to a lost period, which is permissible under clause (5) of the original lease.;