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 17th May, 2018, passed by a learned Single Judge in W. P. 2816 (W) of 2018 (Nurjahan Khatun vs. Union of India & Ors).
(3.) By the impugned judgment and order, the learned Single Judge proceeded to dismiss the writ petition for reasons stated therein.;