Biswanath Somadder - (1.) By consent of the parties appearing before us, 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 February, 2019, passed by a learned Single Judge in WP 2355 (W) of 2019.
(3.) By the impugned judgment and order, the writ petition was disposed of with certain directions.;