Biswanath Somadder, A.C.J. - (1.) Affidavit of service filed in Court today be taken on record.
(2.) The instant appeal arises out of an order dated 19th February, 2019, passed by a learned Single Judge in WP 3930 (W) of 2019 (Brajen Kumar & Ors. vs. The State of West Bengal & Ors.). By the impugned order, the learned Single Judge has directed the matter to be heard finally upon exchange of affidavits.
(3.) In an Intra-Court Mandamus Appeal, interference is usually warranted only when palpable infirmities or perversities are noticed on a plain reading of the impugned order. On a plain reading of the impugned order, we do not notice any such palpable infirmity or perversity. As such, we are not inclined to interfere with the same.;