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 rendered by the learned Single Judge on 18th April, 2017 in WP 11718 (W) of 2017 (Situnath Mondal vs. State of West Bengal & Ors.).;