Biswanath Somadder, J. - (1.) 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 an order dated 5th July, 2018, passed by a learned Single Judge in WP 26147 (W) of 2016 (Sri Tapan Samaddar Vs. The Baranagar Municipality & Ors.).;