Pratap Kumar Ray, J. - (1.) (Oral) - Heard the learned Advocates appearing for the parties.
(2.) Challenging the interim order dated 24th March, 2008 passed by the learned trial Judge in W.P. No. 5372 (W) of 2008, this appeal has been preferred by the Municipality.
(3.) By the impugned order the learned trial Judge restrained the effect of tender notice inviting the persons concerned to file their respective tenders for settlement of Ferry Ghat. By assailing said order, the appeal and stay application have been filed. Respective affidavits-in-opposition and reply have been filed with reference to the stay application. Though it was a challenge of the interim order as passed but while hearing the stay application, parties argued at length touching the merits of the appeal and the pending writ application.;