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.) This appeal arises out of a judgement and order dated 10th February, 2017, passed by the learned Single Judge in WP 2397 (W) of 2017 (B. Garden Krira Samity & Anr. Vs. Howrah Municipal Corporation & Ors.).
(3.) The appellants before us are the authorities of Howrah Municipal Corporation including the Howrah Municipal Corporation.;