Biswanath Somadder, J. - (1.) By consent of the parties present in Court, 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 4th September, 2017, passed by a learned Single Judge in W. P. 9435 (W) of 2017 (Sunil Kumar Roy vs. The State of West Bengal & Ors.).
(3.) By the said order, the writ petition stood dismissed, however, with the observation that the writ petitioner was at liberty to file appropriate application in accordance with the provisions of West Bengal Minor Minerals Concession Rules, 2016, for grant of mining lease.;