Biswanath Somadder, J. - (1.) In Re: CAN 12010 of 2016 in MAT 2073 of 2016 Having heard the learned advocates for the parties and upon perusing the instant application for leave to appeal, we allow the application by granting the applicants' leave to prefer an appeal against the order dated 1st December, 2016, passed by the learned Single Judge in WP 27113 (W) of 2016 (Tirtha Roy & Ors. vs. State of West Bengal & Ors.). The application is accordingly allowed. In Re: CAN 11982 of 2016 in MAT 2071 of 2016 with CAN 12017 of 2016 in MAT 2073 of 2016
(2.) Having heard the learned advocates for the parties, we are of the view that both the appeals and the connected applications can be disposed of by granting liberty to the parties to move the appropriate forum, in the event they are aggrieved by the report of the Secretary to the Government of West Bengal, Urban Development & Municipal Affairs Department, signed on 2nd May, 2017.
(3.) Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.;