Jyotirmay Bhattacharya, J. - (1.) This Mandamus Appeal is directed against an order passed by a learned Single Judge of this court on 20th June 2018 in W.P. No. 8320 (W) of 2018 filed by the writ petitioner/appellant.
(2.) Considering that the competent officer was yet to conduct a hearing on the basis of the show cause notice issued, the learned Single Judge refused to interfere with the progress of the said proceeding at that stage by holding that interference is not needed on the basis of the mere apprehension that the writ petitioner may not get sufficient opportunity to defend himself at the hearing of the show cause proceeding. While dismissing the said writ petition, the writ court, however, directed the State respondents to hand over a copy of the report of the Officer-in-Charge of Excise, Haripal Circle dated 13th March 2018, relying on which, the show cause notice dated 22nd March 2018 was issued by the competent authority.
(3.) The legality and/or propriety of the said order passed by the writ court is under challenge in this Mandamus Appeal before us.;