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 a judgment and order dated 9th February, 2018, passes by the learned Single Judge in WP 27461 (W) of 2017 (Anadi Jana & Ors. vs. The State of West Bengal & Ors.).;