- (1.) This is an application for stay in an appeal against an award passed by the learned Land Acquisition Judge at Barasat, District-North 24 Parganas. The learned Judge enhanced the quantum of compensation.
(2.) Being aggrieved, State has preferred this appeal and an application for stay is filed seeking stay of operation of the award during the pendency of the appeal. Mr. Sakya Sen, learned Advocate appearing on behalf of the appellant, strenuously, argues that since this is an appeal by the State, his client is exempted under Order 27, Rule 8A of the Code of Civil Procedure from furnishing security as a condition precedent for stay of operation of the award.
(3.) Order 27, Rule 8A of the Code of Civil Procedure was inserted by the amending Act, 1937.;