- (1.) Heard learned Counsel for the parties and perused the record.
(2.) This appeal is preferred challenging the correctness of the judgement and order dated 29th March, 2016 passed in writ petition no. W.P.14969(W) of 2015 (Sri Goutam Kumar Dutta & anr. Vs. The State of West Bengal and ors.).
(3.) The appeal is accompanied by delay condonation application under Section 5 of the Limitation Act being C.A.N. 7406 of 2016 praying for condoning the delay of 82 days in filing the memorandum of appeal against the judgement and order aforesaid and also accompanied by application for stay being C.A.N. 7427 of 2016.;