Biswanath Somadder, J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) Let the affidavit of service filed in Court today be taken on record.
(3.) This appeal arises out of an order dated 10th July, 2017, passed by a learned Single Judge in WP 16321 (W) of 2017 (Ebad Ali Laskar & Ors. vs. The State of West Bengal & Ors.). The appellants before us were the private respondent nos.12 to 15 before the learned Single Judge.;