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 connected application.
(2.) The instant appeal arises out of a judgment and order dated 4th June, 2018, passed by a learned Single Judge in W. P. 7919 (W) of 2017 (Subrata Das vs. The State of West Bengal & Ors.).
(3.) By the impugned judgment and order, the writ petition stood dismissed for reasons stated therein.;