Biswanath Somadder, J. - (1.) Let the affidavit-of-service filed in Court today on behalf of the applicants/appellants 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 a judgment and order dated 26th June, 2018, passed by a learned Single Judge in W.P. 2162 (W) of 2018 (Smt. Abha Srivastava vs. KMDA & Ors.). By the impugned judgment and order, the learned Single Judge has virtually disposed of the writ petition even while giving directions for filing of affidavits.;