Biswanath Somadder, J. - (1.) 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 instant appeal arises out of a judgment and order passed by the learned Single Judge on 26th April, 2017, in WP 11210 (W) of 2017 (Shanti Dey & Anr. vs. The State of West Bengal & Ors.). The appellants before this Court were the private respondents in the writ petition.;