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 connected application.
(2.) The instant appeal arises out of a judgment and order dated 28th August, 2018, passed by a learned Single Judge in W. P. 24132 (W) of 2014 (Anil Chorone Roquitte Ors. vs. The State of West Bengal & Ors.). By the said impugned judgment and order, the learned Single Judge proceeded to dismiss the writ petition for reasons stated therein.
(3.) Now, the present appeal has been preferred by the writ petitioners.;