Biswanath Somadder - (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 22nd February, 2019, passed by a learned Single Judge in WP 6699 (W) of 2018 (Shyamapada Chakraborty & Ors. vs. State of West Bengal & Ors.) along with WP 6700 (W) of 2018 (Shyamapada Chakraborty & Ors. vs. State of West Bengal & Ors.). By the impugned judgment and order, both the writ petitions were disposed of by the learned Single Judge with a direction upon the learned 3rd Civil Judge, Small Causes Court at Sealdah, to take expeditious measures for the purpose of reconstruction of the records of both the execution cases.
(3.) The instant appeal has been preferred by the private respondents in the writ proceedings.;