Biswanath Somadder, J. - (1.) Let the photocopy of the receipt of the payment of costs in terms of the order dated 17th December, 2018, issued by State Legal Services Authority, West Bengal, be taken on record.
(2.) 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.
(3.) The instant appeal arises out of a judgment and order dated 4th October, 2018, passed by a learned Single Judge in WP 17598 (W) of 2018 (Norratam Roy & Ors. vs. The State of West Bengal & Ors).;