Biswanath Somadder, A.C.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 re-investigation.
(2.) The instant appeal arises out of a judgment and order dated 6th February, 2019, passed by a learned Single Judge in WP 950 (W) of 2019 (Chandan Panja vs. The State of West Bengal & Ors.). By the impugned judgment and order, the learned Single Judge disposed of the writ petition without any interference.
(3.) The instant appeal has been preferred by the writ petitioner.;