- (1.) By consent of the parties, the appeal is treated as on the day's list and taken up for consideration along with the application for stay.
(2.) The instant appeal has been preferred against an order dated 12th June, 2018, passed by a learned Single Judge in W.P. No. 192 of 2018 (Subrata Sen vs. The Kolkata Municipal Corporation and Ors.). By the said impugned order, the learned Single Judge proceeded to dispose of the writ petition on the ground that if an appropriate writ in the nature of mandamus was issued, it would tantamount to non-suiting the corporation authorities in respect of a revisional application that was filed by the said authorities before this Court under Article 227 of the Constitution of India against the order dated 13th October, 2014, passed by the Municipal Assessment Tribunal.
(3.) The instant appeal has been preferred by the writ petitioner, Subrata Sen.;