Biswanath Somadder, J. - (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 judgement and order dated 16th May, 2017, passed by the learned Single Judge, in W. P. 25680 (W) of 2016 (Abhimunya Mondal vs. Union of India & Ors.). By the said judgement and order, the learned Single Judge was pleased to dispose of the writ petition with the following directions: - "Since the amount of compensation has not been deposited with the bank account of the petitioners, the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 will be applicable to the petitioners by virtue of Section 24(2) of the said Act and as such, the amount of compensation is to be assessed by invoking the provisions of Section 26 of the said Act of 2013. Accordingly, the respondents no. 3 and 5 are directed to take steps for payment of compensation to the petitioners by assessing the amount of compensation as per provision of Section 26 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 within a period of eight weeks from the date of communication of the order."
(3.) The appellants before us are the Chairman of the National Highways Authority of India and its Project Director, Project Implementation Unit, Malda.;