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.) The appeal arises out of a judgment and order dated 24th October, 2017, passed by a learned Single Judge in WP 22685 (W) of 2017 (Dr. Puspita Sahu (Basu) vs. The Municipal Commissioner, KMC & Ors.). The appellant before us was the writ petitioner before the learned Single Judge.
(3.) It appears that the writ petitioner had approached the learned Single Judge being aggrieved by the grant of licence in favour of the private respondents by the authorities of Kolkata Municipal Corporation for selling food items, which, according to the appellant/writ petitioner, affects the running of her nursing home.;