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Judgment
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.
The instant appeal arises out of an order passed by the learned Single Judge on 19th July, 2016, in WP 16223 (W) of 2015 (Amita Halder & Anr. vs. The Kolkata Municipal Corporation & Ors.). The appellants before this Court were the writ petitioners. As stated in the impugned order, the writ petition was dismissed having no merit.
In an Intra-Court Mandamus Appeal, no interference is usually warranted unless palpable infirmities or perversities are noticed in the impugned order. No such palpable infirmities or perversities are noticed on a plain reading of the impugned order. The impugned order is supported with cogent and justifiable reasons.
As such, the appeal and the application for stay are liable to be dismissed and stand accordingly dismissed.
Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.