TARAK NATH SINGH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) ASSAILING the judgment and order dated 6th September, 2007 passed by the learned Single Judge in AST No. 1313 of 2007, this appeal has been preferred at the instance of the writ petitioner and stay application has also been filed in connection with the said appeal.

(2.) WE have heard the learned Counsel of the respective parties in connection with the said appeal as well as the stay application.

(3.) THE writ petition filed by the appellant herein was finally disposed of by the learned Single Judge on 6th September, 2007 upon hearing the submissions of the respective parties whereby and whereunder the said learned Single Judge dismissed the writ petition on the ground that the same lacks merit.