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 application for stay.
(2.) The instant appeal arises out of a judgment and order dated 26th February, 2019, passed by a learned Single Judge in W. P. 20241 (W) of 2018 (Tapas Kumar Ghosh vs. The State of West Bengal & Ors.).
(3.) By the impugned judgment and order, the learned single Judge was pleased to dismiss the writ petition for reasons as stated therein.;