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 20th August, 2018, passed by a learned Single Judge in W. P. 2747 (W) of 2016 (Srikanta Charan Kanp & Ors. vs. The State of West Bengal & Ors.). By the impugned judgment and order, the learned Single Judge was pleased to dismiss the writ petition for such reasons as stated therein.
(3.) The instant appeal has been preferred by the writ petitioners, who were twenty-seven in number before the writ Court.;