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 1st October, 2018, passed by a learned Single Judge in WP 19304 (W) of 2018 (Sri Partha Sarathi Pal vs. The State of West Bengal & Ors.). By the impugned order, the learned Single Judge has directed the concerned officer of Howrah Municipal Corporation to visit the locale upon notice to the private parties and submit a report in the form of an affidavit as to whether there subsists any unauthorised construction or not. The instant appeal has been preferred by the private respondents in the writ proceeding.
(3.) At the time of hearing, this Court is informed that the writ petition is still pending final adjudication.;