SALEMA BIBI DALANETRI AND/OR HEAD OF SAREHA MOTHER TERIJA SWANIRVHAR DAL 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 issue sought to be raised in the instant appeal is squarely governed by the judgment rendered by this Court earlier today in MAT 1909 of 2017 with CAN 130 of 2018 (Smt. Abeda Bibi Dalanetri and/or Head of the Swadeshi Swarnirvhar Dal vs. the State of West Bengal & Ors.) and accordingly, the appeal and the application for stay are liable to be dismissed subject to the observations as contained in the said judgment and stand accordingly dismissed.