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 29th August, 2017, passed by a learned Single Judge in WP 10877 (W) of 2016 (In Re: Naru Gopal Makud . Petitioner).
(3.) By the impugned judgment and order, the writ petition was disposed of with a direction upon the Pradhan, Nizkashaba Gram Panchayat (being the respondent no.3 in the writ proceeding), to consider and take a decision in respect of the writ petitioner's representation which appears at pages 92 to 94 of the writ petition, in accordance with law, after giving an opportunity of hearing not only to the writ petitioner but also to the private respondents (being the appellants herein) within a certain timeframe.;