DIPANKAR DATTA,J. - (1.) Affidavit-of-service filed in Court today shall be retained with the records.
(2.) While hearing the application for stay (C.A.N. 2469 of 2018), we have heard the parties on the merits of the appeal with their consent and propose to dispose of the same here and now.
(3.) A writ petition (W.P. 26796(W) of 2017) was disposed of by a learned Judge of this Court by an order dated January 12, 2018 recording, inter alia, as follows:- "By virtue of a writing dated December 12, 2011 the petitioner was granted a lease of a waterbody at a lease rental of Rs. 12,100/- for the period till March, 2018. The period of lease is still subsisting. The State is bound to act in terms of the lease. The State will, therefore, accept the lease rentals in terms of the writing dated December 12, 2011 from the petitioner, in accordance with law.";