DEBASISH KAR GUPTA,J. - (1.) In re: C.A.N.7283/2018 This is an application arising out of an appeal, which is preferred against a judgement and order dated August 30, 2018 passed in an application filed under Article 226 of the Constitution of India in the matter of Souvik Datta & Ors. v. The Assistant Returning Officer, Co-operative Directorate, Kolkata Range & Ors. (In re: W.P.16445(w) of 2018) .
(2.) By virtue of the order impugned to this appeal, the above writ application was disposed of granting liberty to the writ petitioners to make a comprehensive application raising all disputes covered under the writ petition and even those otherwise, within a period of 30 days from the date of passing the above order.
(3.) There was a further direction upon the Election Commission also to hear out the disputes in question upon due notice to all parties and to pass a reasoned order within a period of 60 days of making the application, as aforesaid.;