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 28th March, 2019, passed by a learned Single Judge in WP 6328 (W) of 2019 (Lalmahammad Biswas vs. The State of West Bengal & Ors.)
(3.) By the impugned judgment and order, the learned Single Judge was pleased to dispose of the writ petition by observing that the writ petitioner was similarly situate and circumstanced with that of the writ petition, being WP 4779 (W) of 2019 (M/s. Karim Construction Company vs. The State of West Bengal & Ors.), which was disposed of by an order dated 19th March, 2019.;