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 7th January, 2019, passed by a learned Single Judge in WP 4185 (W) of 2015 (Sk. Abbas Ali vs. The State of West Bengal & Ors.). By the impugned judgment and order, the writ petition was disposed of by the learned Single Judge with a direction upon the Electricity Distribution Company to take steps to provide electricity connection to the writ petitioner's submersible pump in terms of a report, without any further delay, but within a certain time-frame as stipulated in the impugned judgment and order.
(3.) The present appeal has been preferred by the private respondent no.5 in the writ proceedings.;