NITYANANDA SARDAR Vs. BASUDEV HALDER

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 a judgment and order dated 22nd February, 2019, passed by a learned Single Judge in WP 2058 (W) of 2019.

(3.) By the impugned order, the learned Single Judge disposed of the writ petition with certain directions, including a direction upon the Electricity Distribution Company to provide electricity connection to the writ petitioner.