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 instant appeal arises out of a judgment and order dated 20th March, 2017, passed by a learned Single Judge in WP 1336 (W) of 2017 (Manisha Giri & Anr. vs. The State of West Bengal & Ors.). By the impugned judgment and order, the learned Single Judge has proceeded to dismiss the writ petition for reasons stated therein.
(3.) The present appeal has been preferred by the two writ petitioners, namely, Manisha Giri and Arnab Giri.;