Biswanath Somadder, J. - (1.) Let the affidavit of service filed in Court today be taken on record.
(2.) 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.
(3.) The appeal arises out of a judgement and order dated 13th September, 2017, rendered by a learned Single Judge in WP 15433 (W) of 2017 (Sk. Anishal Haque vs. The State of West Bengal & Ors.).;