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 an interlocutory order dated 11th January, 2018, passed by a learned Single Judge in WP 11006 (W) of 2015 (Tamal Krishna Ghosh vs. The State of West Bengal & Ors.).
(3.) The appellant before us is the writ petitioner.;