Biswanath Somadder, J. - (1.) Let the report in the form of an affidavit filed in Court today on behalf of the State be taken on record.
(2.) 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.
(3.) The instant appeal arises out of a judgment and order dated 18th July, 2018, passed by a learned Single Judge in W. P. 9640 (W) of 2016 (Sri Tarun Mukherjee & Ors. vs. State of West Bengal & Ors.).;