Biswanath Somadder, J. - (1.) Let a copy of the receipt indicating payment of costs in terms of our order dated 14th November, 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 a judgment and order dated 4th June, 2018, passed by a learned Single Judge in W. P. 24280 (W) of 2015 (Saurendra Mohan Chandra Ors. vs. The Kolkata Municipal Corporation & Ors.).;