Debangsu Basak, J. - (1.) The petitioner seeks direction upon the respondent no.4 to accept royalty of a sum of Rs.40,000/-.
(2.) Learned Junior Standing Counsel appearing for the respondents submits that, the petitioner is liable to pay far in excess of Rs.40,000/-. He submits that, the petitioner should pay the amount of royalty upon final measurement.
(3.) It appears from the records that, there is a demand of a sum of Rs.3,53,276/- made against the petitioner by a writing dated September 12, 2018. The petitioner will deposit such amount of Rs.3,53,276/- with the authorities within seven days from date. In the event of default of depositing the amount as directed, the authorities are at liberty to take expeditious steps for the purpose of closing the brickfield, in accordance with law. Upon deposit of the sum of Rs.3,53,276/-, the petitioner is at liberty to submit a written reply to the notice dated September 12, 2018. The respondent no.4 will hear and decide the issues raised in accordance with law. He will quantify the final amount payable by the petitioner. He will pass a reasoned order which he will communicate to the petitioner forthwith thereafter. The payment and the receipt of Rs.3,53,276/- will be without prejudice to the rights and contentions of the parties. The same will abide by the result of the decision to be taken by the respondent no.4.;