Biswanath Somadder, J. - (1.) Affidavit of service filed in Court today be taken on record. 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.) The instant appeal arises out of a judgment and order dated 12th November, 2018, passed by a learned Single Judge in WP 20746 (W) of 2018 (Janmenjay Patra vs. The State of West Bengal & Ors).
(3.) By the said order, the learned Single Judge was pleased to dispose of the writ petition on the following terms:- "In the facts of the present case, it would be appropriate to direct the petitioner to contest the two notices by filing a reply to such notices. The final amount demanded from the petitioner is a sum of Rs.3,53,276/-. The petitioner will pay such amount to the authorities within seven days from date. The payment of such amount and the acceptance thereof will be without prejudice to the rights and contentions of the parties to the proceedings. The respondent no.4 will decide the show-cause notices after affording a reasonable opportunity of hearing to the petitioner and pass a reasoned order thereon. It is expected that, the entire exercise is completed within six weeks from the date of communication of this order to him. In the event of default of the petitioner depositing the sum as directed by this order, the authorities are at liberty to take steps for the purpose of closing the brickfield, in accordance with law.";