Biswanath Somadder, 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 stay.
(2.) The instant appeal arises out of an order dated 4th April, 2019, passed by a learned Single Judge in respect of four connected applications for addition of parties taken out in W. P. 6536 (W) of 2019 (Raj Kumar Mall vs. State of West Bengal & Ors.). By the impugned order, the four applications for addition of parties were allowed by the learned Single Judge keeping all points raised by the parties opened to be decided in the writ petition.
(3.) The instant appeal has been preferred by the writ petitioner.;