Biswanath Somadder, J. - (1.) By consent of the parties, both the appeals are treated as on day's list and taken up for consideration along with the respective applications for stay.
(2.) Both the appeals arise out of a judgment and order dated 21st November, 2017, passed by a learned Single Judge in W. P. 8456 (W) of 2015 together with CAN 4034 of 2017 and CAN 7824 of 2017 (Ranjit Kumar Sapui vs. The State of West Bengal & Ors.).
(3.) By the impugned judgment and order, the learned Single Judge has proceeded to dispose of the writ petition with a direction upon the concerned authorities to act in terms of the provisions contained under East Kolkata Wetlands (Conservation and Management) Act, 2006 and restore the wetland to its former shape.;