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 has been preferred against an interim order dated 11th January, 2018, passed by a learned Single Judge in W. P. 30542 (W) of 2017 (Akhtar Mahmud. vs. The Kolkata Municipal Corporation & Ors).
(3.) The appellant before us is the writ petitioner.;