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 instant appeal arises out of a judgment and order dated 19th September, 2016, passed by the learned Single Judge in WP 12429 (W) of 2016 (B. Garden Krira Samity & Anr. vs. Howrah Municipal Corporation & Ors.). By the said judgment and order, the learned Single Judge was pleased to dispose of the writ petition as follows: "The Commissioner, Howrah Municipal Corporation will pass a reasoned order, by allowing the petitioners to adduce evidence and upon hearing the petitioners, within eight weeks of communication of this order. The Office bearers of the society in the meantime will be allowed to enter their office in the premises to take stock of the cheque books, other bank documents and the records of the society. The petitioners will be able to run their office from the premises but for the time being without indulging in any activity, till the decision of the Commissioner. The activities that the petitioners will be ultimately entitled to undertake will depend upon the decision so taken by the Commissioner. All the papers are before this Court. Affidavits were not invited. The allegations contained in the writ petition are deemed not to have been admitted. The writ application is thus disposed of."
(3.) The appellants before us are the Executive Engineer (Design), Borough-VI, Howrah Municipal Corporation; Howrah Municipal Corporation, through its Commissioner; the Chairman, Borough-VI, Howrah Municipal Corporation and the Assistant Engineer, Borough-VI, Howrah Municipal Corporation.;