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 a judgment and order dated 21st February, 2017, passed by a learned Single Judge in WP 28816 (W) of 2013 (Santanu Chatterjee vs. The State of West Bengal & Ors.).
(3.) Even a bare perusal of the impugned judgment reveals that the learned Single Judge took into consideration the respective contentions of the parties which included the writ petitioner as well as the State. Several decisions appear to have been cited before the learned Single Judge which were considered and in the light of the discussions as recorded in the impugned judgment and order, the following order was passed:- "29. That being the scenario on the basis of the above discussions I direct the Director of Local Bodies Government of West Bengal to revisit the issue in the light of the discussions as above within six weeks from the date of communication of this order after giving an opportunity of hearing to the petitioner or his authorised representative and thereafter communicate the decision to the petitioner within one week. 30. With these directions this writ petition is disposed of without any order as to costs.";