Mr. Tulsi Das Maiti - (1.) learned Counsel appearing for State consents to disposal of the application as well as the appeal finally dispensing with all the formalities.
(2.) The appeal is taken out against the judgment and order dated 3rd September, 2008 by which the petitioner's challenge against the speaking order passed by the D.I pursuant to order of Justice Soumitra Pal dated 30th June, 2008 was turned down.
(3.) The case of the appellant/petitioner before us is as follows :-;