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 appeal arises out of a judgment and order dated 16th May, 2017 passed by a learned Single Judge in WP 11990 (W) of 2017 (Sonali Khatun vs. the State of West Bengal & Ors.).
(3.) This appeal has been taken out by the State of West Bengal and four of its authorities.;