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 24th January, 2018, passed by a learned Single Judge in WP 24571 (W) of 2017 (Sukumar Das vs. The State of West Bengal & Ors.). By the impugned judgment and order, the learned Single Judge was pleased to dispose of the writ petition with a direction upon the CESC authorities to provide electricity connection to the writ petitioner in accordance with law, subject to compliance of all formalities and upon payment of all costs, charges and expenses.
(3.) The present appeal has been preferred by the private respondent nos.6 and 7 in the writ proceedings who claim to be the landlords of the premises-inquestion.;