Biswanath Somadder, A.C.J. - (1.) This matter was moved before the learned Single Judge as a "Group IX Residuary Matter", although the issue emanates from proceedings under the West Bengal Co-operative Societies Act. The advocate-on-record of the writ petitioner could not have possibly presented the writ petition terming it as a "Group IX Residuary Matter".
(2.) The advocate-on-record for the appellant being the writ petitioner is directed to amend the Presentation Form which was used for the purpose of filing the writ petition before the learned Single Judge as also the Presentation Form which has been used for the purpose of filing the present appeal classifying the matter in the correct determination. We also wish to observe that the advocateson-record of the appellant/writ petitioner both before the learned Single Judge and before us should have been careful and ought to be careful in future.
(3.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with all connected applications.;