Biswanath Somadder - (1.) Re: CAN 527 of 2019 (Application for leave to prefer an appeal) Having heard the learned advocates for the parties and upon perusing the instant application and taking into consideration the facts and circumstances of the instant case, we allow the instant application by granting the applicant leave to prefer and appeal against the judgment and order dated 28th September, 2018, passed by a learned Single Judge in W. P. 15978 (W) of 2018 (Jinat Ara vs. Maheshtala Municipality & Ors.). The application is accordingly allowed. Re: CAN 1520 of 2019
(2.) Having heard the learned advocates for the appearing parties and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown by the applicant/appellant to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 1520 of 2019, is accordingly allowed. Re: MAT 70 of 2019 with CAN 526 of 2019
(3.) 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.;