Biswanath Somadder, J. - (1.) Affidavit of service filed in Court today be taken on record.
(2.) The instant appeal arises out of a judgment and order dated 12th December, 2017, passed by a learned Single Judge in WP 31520 (W) of 2014 (Amit Kumar Ghosh vs. The State of West Bengal & Ors.). By the impugned judgment and order, the learned Single Judge was pleased to dismissed the writ petition with certain observations, which are quoted hereinbelow:- "After hearing the respective parties and after going through the materials on record, this Court feels that this matter is related to a civil dispute containing disputed questions of fact and hence cannot be decided in the writ jurisdiction. Furthermore, the dispute relates to an issue that cannot be decided by the respondent authorities. The writ petitioner has been wrongly advised to move this writ petition when the correct forum to adjudicate the dispute should have been the civil court."
(3.) The present appeal has been preferred by the writ petitioner, Amit Kumar Ghosh.;