PROTIK PRAKASH BANERJEE,J. - (1.) Leave is granted to the learned advocate for the petitioner to expunge the following sentences appearing at pages 1 to 5 of the cause title of the petition. "In the matter of : A writ of and/or order or orders, direction or directions in the nature of Mandamus and/or Certiorari and/or Prohibition and/or any other appropriate writ or writs; And In the matter of The Acquisition and Requisition Act, 1956 and Rules framed thereunder as amended from time to time; And In the matter of: Notification dated 8th February, 2010 issued by the National Highway Authority, Department of Road Transport, Government of India, New Delhi, corresponding S.O. 286 (E) of National Highways Act, 1956 and under Section 3A, Sub-Section (1) of National Highways Act, 1956(48) for acquisition of land for widening four lanes under the National Highways 34 which runs over the district of Nadia, West Bengal under Mouza-46 Jagadanangapur, District Nadia, which was published in Daily Ananda Bazar Patrika on 17th June, 2010; And In the matter of : A Notice vide Memo No. (II)/L.A./NHAI/12 dated 14.03.2012 issued by the Special Land Acquisition Officer, Nadia; And In the matter of : Impugned Notice for Removal of unauthorised occupation under Sub-Section (2) of Section 26 of the Control of National Highways (Land and Traffic) Act, 2002, vide Serial no. 0576 dated 16th May, 2017 issued by Highway Administrator/Project Director, National High Ways Authority of India, PIU, Krishnagar, Nadia; And In the matter of: An objection dated 19.05.2017 of the petitioner to the respondent authorities; And In the matter of: An order dated 30.05.2017 passed by the Hon'ble Justice Shaidullah Munshi in W.P. No. 14908(W) of 2017; And In the matter of : An order dated 08.06.2017 issued by the Highway Administrator and Project Director, NHAI, PIU, Krishnagar, District, Nadia; And In the matter of : An order vide Memo no. 10674/NHAI/PIU-Krishnagar,/W-2/1 and E-19 dated 16.06.2017 issued by the Highway Administrator and Project Director, NHAI, PIU-Krishnagar, District-Nadia;"
(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.;