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 judgment and order dated 2nd March, 2017, rendered by the learned Single Judge in WP 1214 (W) of 2014 (Dakshin Kolkata Hawkers Union & Ors. vs. The Kolkata Municipal Corporation & Ors.). The appellants before us were the writ petitioners.
(3.) The learned Single Judge after elaborately recording reasons was pleased to dispose of the writ petition by granting liberty to the petitioners to pursue their remedy before the appropriate forum in accordance with law.;