Biswanath Somadder, J. - (1.) 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.
(2.) Affidavit of service filed in Court today be taken on record.
(3.) The appeal arises out of a judgement and order dated 16th August, 2017, passed by a learned Single Judge in WP 21376 (W) of 2017 (Shyamlal Sukul vs. Hooghly Chinsurah Municipality & Ors.). The appellant before us was the private respondent no.6 before the writ Court.;