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 connected application.
(2.) The instant appeal arises out of a judgment and order dated 20th February, 2019, passed by a learned Single Judge in W. P. 7439 (W) of 2018 (Krishna Roychowdhury vs. The State of West Bengal & Ors.). By the impugned judgment and order, the learned Single Judge was pleased to dismiss the writ petition with an observation that such dismissal shall not prevent the writ petitioner from participating in any future proceedings for grant of lease in accordance with law.
(3.) The appeal has been preferred by the writ petitioner.;