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 application for stay.
(2.) An appeal has been preferred against the judgment and order dated 24th February, 2017, passed in WP 7844 (W) of 2015 with CAN 10134 of 2015 (Moharam Dhali & Anr. Vs. State of West Bengal & Ors.).
(3.) The appellants before us had initiated the writ proceedings. Even a bare perusal of the impugned judgment and order reveals that the same has been rendered with cogent reasons. No palpable infirmities or perversities are noticed which would warrant any interference in an IntraCourt Mandamus Appeal.;