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.) Keeping in view the orders passed yesterday by the Hon'ble Supreme Court of India in Special Leave to Appeal (C) No. 12590/2018 (West Bengal State Election Commission & Ors. vs. Communist Party of India (Marxist) its Authorized Member, West Bengal State Committee & Ors.) and the Division Bench of this Court presided over by the Hon'ble Chief Justice in four Public Interest Litigations, being WP 4613 (W) of 2018, WP 4691 (W) of 2018, WP 4701 (W) of 2018 and WP 5415 (W) of 2018, no further adjudication is called for in respect of the instant appeal, since 14th May, 2018 (Monday), has been held to be the scheduled date for holding of the ensuing Panchayat Elections in the State of West Bengal.
(3.) The appeal together with the connected application for stay stand disposed of accordingly.;