Biswanath Somadder - (1.) In re: CAN 3865 of 2019 Having heard the learned advocates for the parties and upon perusing the instant application and taking into consideration the facts and circumstances of the instant case, we allow the instant application by granting the applicants leave to prefer an appeal against the order dated 2nd April, 2019, passed by a learned Single Judge in WP 6993 (W) of 2019 (Maisamunda Bhai Bhai Sandha & Anr. vs. The State of West Bengal & Ors.)
(2.) The application is accordingly allowed. In re: MAT 528 of 2019 with CAN 3863 of 2019
(3.) 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.;