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 a judgment and order dated 5th December, 2018, passed by a learned Single Judge in WP 22314 (W) of 2018 (Sachi Gopal Das vs. The Union of India & Ors.). By the said order, the learned Single Judge has disposed of the writ petition while observing that the petitioner must find civil remedy for sufferings caused.
(3.) The instant appeal has been preferred by the writ petitioner.;