Biswanath Somadder, J. - (1.) Let the affidavit of service filed in Court today 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 13th February, 2018, passed by a learned Single Judge in W. P. 836 (W) of 2018 (Sri Sekhar Sarkar vs. Howrah Municipal Corporation & Ors.).;