Biswanath Somadder, J. - (1.) Deficit Court fees deposited with the department vide memo no.A-13338 dated 1st August, 2019.
(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 26th April, 2019, passed by a learned Single Judge in WP No. 144 (W) of 2019 (Md. Noor Alam & Ors. vs. The State of West Bengal & Ors.).;