Biswanath Somadder, A.C.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 appropriate order.
(2.) The instant appeal arises out of a judgment and order dated 29th June, 2018, whereby the learned Single Judge proceeded to dispose of two writ petitions, being WP 5849 (W) of 2018 (Provaranjan Chowdhury vs. The State of West Bengal & Ors.) and WP 7110 (W) of 2018 (Sk. Dil Shad vs. The State of West Bengal & Ors.), by quashing the order of demolition issued by Basirhat Municipality on 23rd September, 2016.
(3.) This appeal has been preferred by one of the two writ petitioners, namely, Provaranjan Chowdhury, being the writ petitioner in WP 5849 (W) of 2018.;