Biswanath Somadder, J. - (1.) Re: CAN 2661 of 2018 (Application for Leave to prefer an appeal) Let the affidavit-of-service filed in Court today be taken on record.
(2.) Having heard the learned advocates for the parties and upon perusing the instant application, we grant leave to the applicants to prefer an appeal against the order dated 1st May, 2018, passed by a learned Single Judge in W. P.4697 (W) of 2018 (Md. Entajul Khan & Ors. vs. The State of West Bengal & Ors.) The application is accordingly allowed. Re: MAT 404 of 2018 with CAN 2660 of 2018
(3.) 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.;