SHIVAKANT PRASAD,J. - (1.) Mr. Asish Sanyal, learned advocate for the petitioner submits that noting of G.R. No. 945/2002 has been through inadvertence typed. It has to be rectified as G.R. No. 965/02. Leave is granted to rectify at the relevant portion of this application.
(2.) This is an application under Article 227 of the Constitution of India whereunder the petitioner has prayed for appropriate direction to the learned Metropolitan Magistrate, 6th, Court, Kolkata to dispose of the case being G.R.Case no. 965/2002 pending since 2002 preferably within a period of six months.
(3.) It appears from the judgment dated 09.06.2016 passed in CRR No. 3683 of 2012 that the petitioner had preferred a revisional application challenging the judgment and order dated 24.09.2012 passed by the Additional Sessions Judge, 3rd Fast Track Court, Bichar Bhawan, Calcutta in Criminal Appeal No. 20 of 2012 whereunder the judgment and order dated April 30, 2011 of the learned Magistrate was remanded for fresh judgment.;