Biswanath Somadder, J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration.
(2.) The instant matter shall be governed by the judgment and order rendered earlier today in FMA 2755 of 2017 with CAN 6275 of 2016 (The Kolkata Metropolitan Development Authority vs. Amar Nath Paul & Ors.), including the directions issued for filing of fresh affidavits as contained therein.
(3.) The appeal stands disposed of accordingly. I agree. (Moushumi Bhattacharya, J.);