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 24th October, 2017, passed by a learned Single Judge in WP 2377 (W) of 2017 (Animesh Biswas vs. The State of West Bengal & Ors.).
(3.) By the impugned judgment and order, the learned Single Judge for reasons stated therein, was pleased to dismiss the writ petition. The present appeal has been filed by the writ petitioner Animesh Biswas.;