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 appropriate order.
(2.) The instant appeal arises out of a judgment and order dated 4th October, 2018, passed by a learned Single Judge in WP 17702 (W) of 2018 (Mr. Jayanta Das & Ors. vs The Uttarpara-Kortung Municipality & Ors).
(3.) By the said order, the learned Single Judge while keeping the writ petition pending has directed the municipality to proceed for the purpose of implementing its order of demolition, in accordance with law.;