Biswanath Somadder, J. - (1.) Let the affidavit-of-service filed in Court today be taken on record. By consent of the parties present in Court, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) The appeal arises out of a judgement and order dated 5th July, 2017, passed by the learned Single Judge in W. P. 10656 (W) of 2016 with CAN 6950 of 2016. By the said judgement and order, the learned Single Judge disposed of the writ petition with a direction upon the prescribed authority to take steps "in accordance with law" thereby holding a meeting on the basis of motion of removal of the writ petitioner taken by the requisitionists against the writ petitioner.
(3.) The appellant before us was the writ petitioner at whose instance the judgement and order was passed.;