Biswanath Somadder, J. - (1.) Affidavit of service filed in Court today be taken on record.
(2.) On the prayer of the learned advocate for the appellant, leave granted to correct the cause title of the Memorandum of Appeal.
(3.) The appeal arises out of a judgement and order dated 7th November, 2017, passed by a learned Single Judge in WP 26214 (W) of 2017 (Jesmina Bibi (Biswas) vs. The State of West Bengal & Ors.). The appellant before us was the writ petitioner.;