Biswanath Somadder, J. - (1.) Let the certified copy of the impugned order dated 7th December, 2018, 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 an order dated 7th December, 2018, passed by a learned Single Judge in WP 24104 (W) of 2018 (Pranab Kumar Mitra & Ors. vs. The State of West Bengal & Ors).;