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 a judgment and order dated 13th June, 2019, passed by a learned Single Judge in WP No. 8056 (W) of 2019 (Senjuti Jana vs. Union of India & Ors.).
(3.) By the impugned judgment and order, the learned Single Judge was pleased to dismiss the writ petition for reasons stated therein.;