Biswanath Somadder, A.C.J. - (1.) Let the affidavit-of-service filed in Court today be taken on record.
(2.) The appeal is treated as on day's list and taken up for consideration along with the connected application.
(3.) The instant appeal arises out of a judgment and order dated 15th February, 2019, passed by a learned Single Judge in W. P. 3307 (W) 2019 (Ajit Kumar Bhattacharya vs. The Commissioner of Police, Barrackpore Police Commissionerate, Barrackpore & Ors.). By the impugned judgment and order, the writ petition was dismissed.;