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.) This appeal has been preferred against a judgment and order rendered by the learned Single Judge on 22nd April, 2016, in WP 25003(W) of 2013 (Mrs. Piyalee Dash Sharma vs. Kolkata Municipal Corporation & Ors.).
(3.) The appellants before us were the private respondent nos. 4 to 10, before the writ Court.;