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 14th August, 2018, passed by a learned Single Judge in W. P. 25172 (W) of 2017 (Sanatan Purkait & Anr. vs. The State of West Bengal & Ors.).
(3.) By the impugned judgment and order, the writ petition stood dismissed.;