Biswanath Somadder, J. - (1.) Let the 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 appeal arises out of a judgment and order dated 1st March, 2017, passed by the learned Single Judge in WP 4947 (W) of 2017 (Arun Kumar Dutta & Ors. vs. The Principal Secretary & Ors.) with WP 3523 (W) of 2016 (Subhasish Bandyopadhyay & Ors. vs. The Co-operative Election Commission & Ors.);