Bhaskar Bhattacharya, J. - (1.) The appellant in an appeal against award passed by the Land Acquisition Judge has prayed for leave to proceed with execution during the pendency of this appeal.
(2.) Being dissatisfied with the amount of compensation awarded by the Land Acquisition Court, the appellant has preferred the present appeal. The State-respondent has neither preferred any appeal against such award nor has it filed any cross-objection.
(3.) At this stage, the appellant has come up with this application thereby praying for leave to proceed with execution of the award impugned subject to his right in this appeal.;