Debangsu Basak, J. - (1.) An order in original dated May 31, 2018 is under challenge in the present writ petition.
(2.) Although the order in original is appealable, nonetheless, the petitioners seek to maintain the writ petition on the ground of breach of the principles of natural justice.
(3.) Learned Advocate appearing for the petitioners submits that, the adjudicating authority did not grant a right of cross-examination of one of the prosecution witnesses although, a request for the same was made in writing. In support of his contention, he refers to a writing dated April 25, 2018 which contains a request to cross-examine two prosecution witnesses. He draws the attention of the Court to the recording in the impugned order in original and submits that, the request for crossexamination was not dealt with in the impugned order. Consequently, the right of cross-examination being denied, he submits that, the proceedings stand vitiated by breach of the principles of natural justice. The impugned order should, therefore, be quashed.;