Biswanath Somadder, J. - (1.) Pursuant to the liberty granted by this Court in the order dated 19th July, 2018, the learned advocate representing the private respondents/writ petitioners submits that deficit court fees have been deposited under filing No.A-9386 dated 23rd July, 2018. Since the private respondents/writ petitioners have paid the deficit court fees, we allow the writ petition to be maintainable in its present form without dismissing the same insofar as the writ petitioner nos. 2 to 20 are concerned.
(2.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the connected applications.
(3.) The instant appeal arises out of an order dated 4th July, 2018, passed by a learned Single Judge in WP 5267 (W) of 2017 (Sites Das & Others vs. State of West Bengal & Ors.).;