Biswanath Somadder, J. - (1.) Affidavit of service filed in Court today be taken on record. 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 interim order dated 20th December, 2017, passed by a learned Single Judge in WP 28457 (W) of 2017 (Shishupal Mondal vs. The State of West Bengal & Ors.).
(3.) The impugned order is reproduced hereinbelow in its entirety:- "Party/Parties are represented in the order of their name/names as printed above in the cause-title. After hearing their respective submissions, this Court is satisfied that quick affidavits be called for leaving the issue of maintainability open. Accordingly, let Affidavit-in-Opposition be filed within a period of two weeks after reopening of the Court after the Christmas Vacation, 2017; reply within a week thereafter. Liberty to mention the matter for inclusion in the list as "For Orders" after the period granted to exchange affidavits is complete strictly upon notice to the other side. Affidavit of Service filed in Court today be kept with the record.";