K.N.Ganguli, J. - (1.) - In the instant application under Article 226 of the Constitution of India, an order of reference which is Annexure 'H' and on award dated May 9, 1985 which is Annexure 'C' for the writ petition are under challenge.
(2.) No affidavit-in-opposition has been filed by any of the respondents in the case and the statements and allegations made on the writ petition go unchallenged and uncontroverted end have to be accepted on their face value.
(3.) The matter was very hotly contested by the parties. Very long arguments were made by all the parties on a very long petition but the point in issue seems to be a short one.;