DEBANGSU BASAK,J. - (1.) Learned advocate for the private respondent no. 8 submits that, his client has preferred an appeal from the order dated July 18, 2018. He seeks an accommodation till such time the appeal is taken up for consideration.
(2.) The writ petition was taken up pursuant to the order dated October 8, 2012 of the Hon'ble Supreme Court. The paragraph 28 of such order is as follows: "28. In the result, the appeal is allowed and the impugned judgment is set aside. With a view to ensure that the illegal construction raised by respondent No.7 is pulled down without delay, we issue the following directions: 1. Within three months from today, respondent No.7 shall pay the price of the flats etc. to the purchasers with interest @18% per annum from the date of payment. 2. The occupiers of illegal/unauthorized construction shall vacate such portions of the building within next one month. 3. Within next one month, the Corporation shall demolish unauthorized construction after taking adequate precautionary measures. 4. Respondent no.7 shall pay of Rs. 25,00,000/- for brazen violation of the sanctioned plan and continuance of illegal construction despite 'stop work notice'. The amount of cost shall be deposited with the Kolkata State Legal Service Authority within three months and the same be utilized for providing legal aid in deserving cases. 29. Reports showing compliance of the aforesaid directions be filed by the Corporation and respondent no. 7 in the Registry of the Kolkata High Court within six months. Thereafter, the matter be placed before the learned Single Judge who had passed the order dated 28.7.2010. If the learned Single Judge finds that any of the aforesaid directions has been implemented then he shall initiate proceedings against the defaulting officers and/or respondent no. 7 under the Contempt of Courts Act, 1971 and pass appropriate order."
(3.) The costs directed by the order dated October 8, 2012 of the Hon'ble Supreme Court was paid in June, 2018. Factum of such payment was recorded in the order dated July 28, 2018.;