Biswanath Somadder, J. - (1.) Let the affidavit of service filed in Court today be kept on record. By consent of the parties the appeal is treated as on day's list and taken up for consideration along with application for stay.
(2.) The instant appeal arises out of a judgement and order dated 22nd June, 2017, passed by the learned Single Judge in W.P. 16049 (W) of 2017 (Dharampur Samabay Krishi Unnayan Samity Ltd. & Ors. Vs. The State of West Bengal & Ors.).
(3.) The appellants before us were the private respondent nos.7-11 in the writ petition, which was filed by Dharampur Samabay Krishi Unnayan Samity Ltd. and a few others. It appears that the learned Single Judge disposed of the writ petition with a direction upon the Election Commission to reschedule the election programme from the stage of publication of the list of valid voters on the basis of the final voters' list and complete the election process within two months from date.;