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 an order dated 26th February, 2019, passed by a learned Single Judge in W. P. 2794 (W) of 2019 (United Order and Supply Co-operative Society Ltd. vs. The State of West Bengal & Ors.). By the impugned judgment and order, the writ petition was dismissed for reasons stated therein. This order appears to have been corrected by another order dated 5th March, 2019, which appears to be mere correction of some typographical mistakes.
(3.) The instant appeal has been preferred by the writ petitioner.;