Aniruddha Roy, J.:—
In Re : CAN 1 of 2014
(old CAN No. 1189 of 2014)
1. This interlocutory application was taken out in the pending main writ petition. The writ petition was filed in 2009.
2. From the prayer made in the said application it appears that, the petitioner prayed for disposal of the writ petition through this application.
3. This Court is of the view that, in the event, this application is taken up for final hearing then ultimately nothing would survive in the writ petition. The writ petition being WPA 2714 of 2009 in which direction for affidavits has already been made as it appears from the report of the department dated July 4, 2018, such affidavits are not filed.
4. In view of the above, for the ends of justice, time to file affidavit-in-opposition as directed earlier is peremptorily extended till January 18, 2023. Affidavit-in-reply, if any thereto, be filed on or before January 31, 2023.
5. The writ petition shall appear under the heading “Hearing” in the monthly list of February 2023.
6. With these directions this application being CAN 1 of 2014 (old CAN No. 1189 of 2014) stands disposed of without any order as to costs.
In Re : CAN 2 of 2020
7. This is an identical application as would be evident from the prayer made therein.
8. In view of the directions made above in CAN 1 of 2014 this application being CAN 2 of 2020 also stands disposed of, without any order as to costs.
9. This order shall not amount to or should not be understood as any modification or alteration of the order dated May 5, 2022 passed earlier.
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