Biswanath Somadder, J. - (1.) In view of the judgment and order passed earlier by this Court in MAT 281 of 2018 with CAN 4060 of 2018 (Avijit Sarkar vs. State of West Bengal & Ors.), nothing remains to be decided in respect of the present appeal which arises out of the same judgment and order dated 16th February, 2018, that was impugned in MAT 281 of 2018.
(2.) As such, the appeal is liable to be dismissed and is accordingly dismissed together with the application for appropriate order.
(3.) Time to complete the process of demolition in terms of the order passed by the concerned authority of South Dum Dum Municipality, however, stands extended by four weeks from date.;