Biswanath Somadder, J. - (1.) Re: CAN 10082 of 2017 Having heard the learned advocates for the parties and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown by the applicant/appellant to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 10082 of 2017, is accordingly allowed. MAT 1627 of 2017 with CAN 9388 of 2017
(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 judgement and order dated 27th June, 2016, passed by a learned Single Judge in W. P. 26418 (W) of 2014 (Sri Bimal Munda vs. State of West Bengal & Ors.).;