SARALA BARMAN Vs. STATE OF WEST BENGAL & ORS

JUDGEMENT

(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 appeal arises out of a judgement and order rendered by a learned Single Judge on 7th November, 2017 in W. P. 27008 (W) of 2017 (Sarala Barman vs. The State of West Bengal & Ors).

(3.) The appellant is the writ petitioner whose writ petition stood dismissed in terms of the said judgement and order dated 7th November, 2017.