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 22nd June, 2018, passed by a learned Single Judge in WP 24394 (W) of 2017 (Jyoti Dey & Ors. vs. The Kolkata Municipal Corporation & Ors.). A bare perusal of the order reveals that it is purely interim in nature.
(3.) The appeal has been preferred by the writ petitioners.;