SAMBUDDHA CHAKRABARTI,J. - (1.) Let the affidavit-in-opposition to the application being CAN 2850 of 2018 on behalf of the petitioners filed in Court be kept with the record.
(2.) Since the applicant has not been able to file any affidavit-in-reply to the said affidavit-in-opposition the said affidavit-in-opposition is not taken into consideration.
(3.) This is an application for adding the applicant as a party to the writ petition being W. P. No. 3191 (W) of 2018.;