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 15th December, 2017, passed by a learned Single Judge in WP 29854 (W) of 2014 (Tapan Kumar Sadhukhan vs. the Khardah Municipality & Ors.).
(3.) The appeal has been preferred by the Khardah Municipality and its Chairman.;