Subrata Talukdar, J. - (1.) Party/Parties is/are represented in the order of their name/names as printed above in the cause title.
(2.) This writ petition is filed and moved in person.
(3.) Considering the exigencies connected to Court proceedings as existing on date, the Petitioner No. 2, Mr. Ram Pratap Tripathi, claiming to also hold a Power of Attorney (POA) on behalf of his 87 year old senior citizen father, the Petitioner No. 1, appears in person and has mentioned the matter on the ground of urgency. Therefore, the matter has been placed in the list today. The petitioner-in-person files both Affidavit-of-Service and Notice of service which, be kept with the record.;