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.) Let the report in the form of an affidavit filed in Court today in terms of our order dated 21st August, 2018 be taken on record.
(3.) Having heard the learned advocates for the parties and upon perusing the papers which are before us, we find from the records that proceedings were initiated under the National Highways Act, 1956 and an award of Rs.9,98,125/- was computed for the structure standing at plot no.442 by the Additional Land Acquisition Collector, Nadia.;