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. This appeal has been taken out by Kolkata Municipal Corporation and its other authorities.
(2.) This appeal arises out of a judgement and order dated 12th July, 2017, passed by a learned Single Judge in WP 17813 (W) of 2017 (Anurag Gupta vs. The Kolkata Municipal Corporation & Ors.).
(3.) It appears that the writ petitioner had applied for issuance of a duplicate birth certificate which was processed by Kolkata Municipal Corporation. However, the certificate which was handed over to the writ petitioner contained certain details which, according to the writ petitioner were incorrect. The writ petitioner relied on a photocopy of a birth certificate, which was issued under serial no.02862. According to the writ petitioner, it contained the correct details. The original birth certificate, however, was never produced. The learned Single Judge disposed of the writ petition with a direction upon the Corporation to issue a duplicate certificate strictly on the basis of the original certificate issued under serial no.02862 within a certain timeframe.;