Biswanath Somadder, J. - (1.) Affidavit of service filed in Court today be taken on record.
(2.) The instant appeal arises out of a judgment and order dated 15th December, 2017, passed by a learned Single Judge in WP 30574 (W) of 2017 (Raju Chowdhury & Ors. vs. The State of West Bengal & Ors.). By the impugned judgment and order, the writ petition was dismissed upon taking note of the fact that the case of Johar Ali vs. State of West Bengal & Ors., 2013 3 CalLJ 278, had no manner of application at all in the facts of the instant case.
(3.) The appellants before us were the writ petitioners.;