JYOTIRMAY BHATTACHARYA, J. - (1.) Two Mandamus Appeals were filed by two different sets of respondents challenging a common judgment and/or order passed by a learned Single Judge of this Court. One of such appeals was filed by the State of West Bengal and the other was filed by Kolkata Municipal Corporation.
(2.) The Mandamus Appeal which is directed against the judgment and/or order passed by a learned Single Judge of this Court on 19th December, 2015 in the writ petition being W.P No. 2384(W) of 2015 at the instance of the State of West Bengal was registered as MAT No. 134 of 2016 and the other appeal which is directed at the instance of the Kolkata Municipal Corporation was registered as M.A.T No. 22 of 2016.
(3.) Let us first of all give hereunder the gist of the impugned order passed by the learned Single Judge of this Court.;