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 31st July, 2018, passed by a learned Single Judge in WP 12911 (W) of 2018 (Kalikinkar Bhattacharjee vs. The Kamarhati Municipality & Ors.). By the impugned judgment and order, the learned Single Judge proceeded to dismiss the writ petition with costs assessed at Rs.30,000/- payable by the writ petitioner to the State Legal Services Authority, Kolkata, within a certain time frame. The writ petitioner was further directed not to proceed with his title suit till such time costs was paid.
(3.) The instant appeal has been preferred by the writ petitioner.;