Biswanath Somadder, J. - (1.) Having heard the learned advocates for the parties and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown by the applicant/appellant to explain the delay in filing of the appeal. The application for condonation of delay, being CAN 473 of 2018, is accordingly allowed. MAT 47 of 2018 with CAN 475 of 2018
(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 16th August, 2017, passed by a learned Single Judge in W. P. 15390 (W) of 2017 (Chitta Ranjan Samanta vs. The State of West Bengal & Ors). By the said order, the learned Single Judge was pleased to dispose of the writ petition taken out by Chitta Ranjan Samanta upon quashing the order dated 21st February, 2017, issued by the Pradhan of Goura Gram Panchayat, Daspur-II Panchayat Samity, District - Paschim Medinipur, with a further direction upon the Inspector-in-Charge, Daspur Police Station, Paschim Medinipur and the Pradhan of the concerned Gram Panchayat to look into the matter so that the writ petitioner can carry on construction of the dwelling house on the basis of the sanctioned plan without being disturbed by the private respondent no. 8.;