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 1st May, 2019, passed by a learned Single Judge in WP 9327 (W) of 2019 (Soma Dey & Ors. vs. State of West Bengal & Ors.). By the impugned judgment and order, the writ petition stood dismissed for reasons stated therein.
(3.) The instant appeal has been preferred by the writ petitioners.;