Biswanath Somadder, J. - (1.) In Re: CAN 10143 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 learned advocate for the applicants/appellants to explain the delay in filing of the appeal. As such, the delay is condoned.
(2.) The application for condonation of delay is accordingly allowed. In Re: CAN 10144 of 2017
(3.) Having heard the learned advocates for the parties and upon perusing the instant application and in the facts and circumstances of the instant case, we allow the instant application by granting the applicants leave to prefer an appeal against the order dated 28th August, 2015, passed by the learned Single Judge in W. P. 16999 (W) of 2015 (Smt. Gita Mukherjee vs. The Board of Councillors of the Uttarpara-Kotrung Municipality & Ors.).;