Biswanath Somadder, J. - (1.) Let the affidavits filed in Court today be taken on record. 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 common judgment and order dated 14th August, 2018, passed by a learned Single Judge in WP 11622 (W) of 2018 (9th Pally Unnayan Samity & Ors. vs. The Joynagar-Mazilpur Municipality & Ors.) with WP 21364 (W) of 2017 (Tapan Banerjee alias Tapan Kumar Bandopadhyay vs. The State of West Bengal & Ors.)
(3.) The issue involved in the two writ petitions essentially centred around a private dispute existing between Tapan Banerjee alias Tapan Kumar Bandopadhyay on one hand and 9th Pally Unnayan Samity on the other. Both the parties are within the local jurisdiction of Jaynagar-Mazilpur Municipality.;