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 23rd May, 2018, passed by a learned Single Judge in W. P. 6985 (W) of 2018 (Mina Parween vs. The State of West Bengal & Ors.).
(3.) By the impugned judgment and order, the learned Single Judge proceeded to dismiss Mina Perween's writ petition holding, inter alia, that the same was not maintainable before the writ Court and relegated the writ petitioner to an appropriate statutory remedy which is available for a period of thirty days from the date of declaration of the election results.;