Biswanath Somadder, J. - (1.) Even at the time of second call, the appellant remains unrepresented. Learned advocate for the State has been directed to take instructions with regard to the present market value of the land-in-question from the concerned authority of the State in terms of our order dated 6th July, 2017. Such instructions have been obtained by the learned advocate for the State, a copy whereof may be kept on record. Perusing the same, it appears that the land value as determined by the concerned department, amounts to Rs.66 lakhs (Rupees sixty six lakhs only).
(2.) Considering this aspect of the matter, we are of the view that the appeal can be disposed of at this stage itself with an observation that in the event the appellant is ready and willing to pay the market price in respect of the plot-inquestion assessed at Rs.66 lakhs (Rupees sixty six lakhs only) and such payment is made within a period of four weeks from date, the impugned order dated 3rd April, 2017, passed by the learned Single Judge, shall remain permanently stayed. In default, the impugned order dated 3rd April, 2017, shall come into effect and the concerned authority of the State shall be at liberty to proceed in accordance with law, based on the observations and directions as contained in the said order dated 3rd April, 2017.
(3.) The appeal and the connected application stand accordingly disposed of. Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.;