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 connected applications.
(2.) The appeal arises out of a judgment and order dated 14th February, 2017, passed by the learned Single Judge in W.P. 7935 (W) of 2016 (Sandip Bhattacharya v. The State of West Bengal and Ors.). By the said judgment and order, the writ petition was disposed of with the following directions: - In those circumstances, Mr. Shyama Prasad Ghose, Barrister-at-law and member of the Bar Library Club is appointed as a Special Officer of this Court. The Special Officer will be entitled to a remuneration 900 Gms. to be paid by the writ petitioner. The Special Officer, along with the Officials of the local Police Station, will visit the site, make an enquiry in the presence of the office bearers of the Co-operative Society and the writ petitioner as to whether there is any vacant plot and prepare a report, copies whereof are to be circulated to the parties, including the writ petitioner. The respondent Co-operative Society will give the Special Officer access to all records. If the report says that there are no vacant plots, that is the end of the matter. In that case, the petitioner will be at liberty to take other steps that may be available to him in law. If according to the report, plots are vacant, the Secretary, Ayakar Griha Nirman Samabaya Samity Ltd. will allot an appropriate plot to the writ petitioner within eight weeks of communication of the report. If the Secretary disagrees with the contents of the report and does not want to allot any plot to the petitioner he shall give detailed reasons therefor and serve the same upon the petitioner to enable him to take further steps in accordance with law, as he may be advised.
(3.) This writ application is disposed of with the above directions." The appellant before us is the concerned cooperative society, namely, The Ayakar Grihanirman Samabaya Samity Ltd.;