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 appropriate order.
(2.) The instant appeal arises out of a judgment and order dated 6th July, 2017, passed by a learned Single Judge in WP 17287 (W) of 2017.
(3.) By the impugned judgment and order, the writ petition was disposed of with certain observations.;