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 an order dated 12th October, 2018, passed by a learned Single Judge in WP 20759 (W) of 2018 (Santapur Bangabati Matshajibi Samabai Samity & Anr vs.The State of West Bengal.).
(3.) By the impugned order, the learned Single Judge disposed of the writ petition as follows:- "Essentially, the petitioners, the second highest tenderer, seek direction upon the authorities to confirm the tender in favour of the petitioners, although it is the second highest tenderer. A considerable period has elapsed since the date of the tender. It is open to the authority concerned to consider a fresh tender. W.P. No.20759(W) of 2018 is disposed of.";