ASHOKE BAIRAGI Vs. TAMAL TARU BAIRAGI & ORS

JUDGEMENT

(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 January, 2019, passed by a learned Single Judge in W. P. 24890 (W) 2018 (Tamal Taru Bairagi vs. The State of West Bengal & Ors.). By the impugned judgment and order, the learned Single Judge was pleased to dispose of the writ petition with certain directions upon the concerned Municipality, namely, Panihati Municipality.

(3.) The instant appeal has been preferred by the private respondent no. 6, namely, Ashoke Bairagi.