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 appropriate order.
(2.) The instant appeal arises out of a judgment and order dated 4th October, 2018, passed by a learned Single Judge in WP 17702 (W) of 2018 (Mr. Jayanta Das & Ors. vs The Uttarpara-Kortung Municipality & Ors). This order was the subject matter of challenge in another appeal, being MAT 1311 of 2018 along with an application for appropriate order, being CAN 8490 of 2018. The said appeal along with the application for appropriate order has been dismissed in terms or our order passed earlier today in that matter.
(3.) In that view of the matter, there is no further requirement for this Court to reconsider the same judgment and order which has been earlier considered in MAT 1311 of 2018 with CAN 8490 of 2018.;