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.) On the prayer of the learned advocate representing the appellant/applicant, let the affidavit taking exception to the report in the form of an affidavit which was filed earlier on behalf of the South Dum Dum Municipality be taken on record.
(3.) The instant appeal arises out of a judgment and order dated 11th May, 2018, passed by a learned Single Judge in WP 24982 (W) of 2017 (Veena Devi Baid vs. Chairman, South Dum Dum Municipality & Ors.). By the impugned judgment and order, the learned Single Judge has dismissed the writ petition primarily on the ground that there is a civil suit pending between the parties, which relates to title of the car parking space.;