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.) The appeal arises out of a judgement and order dated 16th June, 2017, rendered by a learned Single Judge in WP 12595 (W) of 2016 (Dipak Chatterjee vs. The State of West Bengal & Ors.).
(3.) The appellant before us was the writ petitioner whose writ petition stood dismissed on the basis of the observations made by the learned Single Judge as contained in the impugned judgement and order.;