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 stay.
(2.) The instant appeal arises out of a judgment and order dated 6th July, 2018, passed by a learned Single Judge in WP 8418 (W) of 2018 (Smt. Bani Marik Mondal vs. The State of West Bengal & Ors.).
(3.) By the impugned judgment and order, the learned Single Judge was pleased to dispose of the writ petition with liberty to the writ petitioner to assert her right before the appropriate forum. The learned Single Judge further directed the concerned authority, namely, the Inspector-in-Charge, Bagnan Police Station, District Howrah, to ensure that no physical harm is caused to either set of parties as a result of the dispute existing between them.;