Biswanath Somadder, J. - (1.) Let the affidavit of service filed in Court today be taken on record.
(2.) 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.
(3.) The instant appeal arises out of an order dated 6th September, 2018, passed by a learned Single Judge in W. P. 27783 (W) of 2016 together with CAN 4875 of 2018 (Bidhan Choudhury vs. State of West Bengal & Ors.) and has been preferred by the respondent no.5 in the writ proceeding, namely, Bibek Choudhury.;