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 an order dated 11th January, 2018, passed by a learned Single Judge in WP 455 (W) of 2018 (Pradip and Kumkum Ghosh Family Foundation & Anr. Vs. Panihati Municipality & Ors.).
(3.) This appeal has been preferred by the writ petitioners.;