Biswanath Somadder, J. - (1.) Let the affidavits of service filed in Court today be taken on record. Re: CAN 4274 of 2017
(2.) Having heard the learned advocates present and upon perusing the instant application, considering the facts and circumstances of the instant case, we allow the instant application by granting the applicant leave to prefer an appeal against the order dated 18th April, 2017, rendered by the learned Single Judge in WP 12855 (W) of 2017 (Haradhan Das & Ors. vs. The State of West Bengal & Ors.).
(3.) The application is accordingly allowed. Re: CAN 4273 of 2017 in MAT 668 of 2017 With CAN 4275 of 2017 in MAT 667 of 2017;