Biswanath Somadder, A.C.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 20th July, 2017, passed by a learned Single Judge in W. P. 18432 (W) of 2017 (Sujit Pramanick & Ors. Vs. The State of West Bengal & Ors.). By the impugned judgment and order, the writ petition was disposed of by the learned Single Judge upon the Court finding no merit.
(3.) The instant appeal has been preferred by the writ petitioners.;