Biswanath Somadder, J. - (1.) Let the affidavit of service filed in Court today be kept on record.
(2.) By consent of the parties the appeal is treated as on day's list and taken up for consideration along with all the connected applications.
(3.) The appeal arises out of two orders dated 4th April, 2016 and 18th April, 2016, passed by the learned Single Judge in WP 21210 (W) of 2015 (Smt. Niva Bachar vs. The State of West Bengal & Ors.).;