ABDUL HANNAN Vs. STATE OF WEST BENGAL

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 instant appeal arises out of an order dated 8th February, 2019, passed by a learned Single Judge in WP 1983 (W) of 2019 (Abdul Hannan vs. The State of West Bengal & Ors.).

(3.) By the impugned order, the learned Single Judge disposed of the writ petition without interfering, for such reasons as stated therein.