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 5th April, 2019, passed by a learned Single Judge in W. P. 6986 (W) of 2019 (Mafejul Hoque vs. The West Bengal State Electricity Distribution Company Limited & Ors.).
(3.) By the impugned judgment and order, the learned single Judge proceeded to dismiss the writ petition for reasons stated therein.;