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 appropriate order.
(2.) The instant appeal arises out of a judgment and order dated 3rd August, 2018, passed by a learned Single Judge in WP 4590 (W) of 2018 (Sultan Ahmed Khan vs. The Kolkata Municipal Corporation & Ors.). By the said judgment and order, the writ petition stood disposed of.
(3.) The instant appeal has been preferred by the writ petitioner.;