Biswanath Somadder, A.C.J. - (1.) 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 an order dated 30th August, 2018, passed by a learned Single Judge in W. P. 14834 (W) of 2018 (Wajahat Husain vs. Union of India & Ors.).
(3.) The appellant before us is the writ petitioner, Wajahat Husain.;