Biswanath Somadder, J. - (1.) Let the affidavit of service filed in Court today be kept on record.
(2.) By consent of the parties the appeal is treated as on day's list and taken up for consideration along with application for stay.
(3.) The instant appeal arises out of a judgement and order dated 11th May, 2017, passed by the learned Single Judge in W.P. 5425 (W) of 2017 (Amar Nath Gupta & Ors.Vs. The Kolkata Municipal Corporation & Ors.).;