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 13th February, 2019, passed by a learned Single Judge in WP 2821 (W) of 2019 (Tiash Bar and Restaurant Private Limited vs. The State of West Bengal & Ors.). By the impugned judgment and order, the learned Single Judge was pleased to dispose of the writ petition without interfering, for such reasons as stated therein.
(3.) The instant appeal has been preferred by the writ petitioner.;