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 all connected applications.
(2.) The instant appeal arises out of a judgment and order passed by a learned Single Judge on 19th February, 2015 in WP 29656 (W) of 2008 (Ajit Kumar Agarwala & Ors. vs. the State of West Bengal & Ors.).
(3.) By the said judgment and order, the learned Single Judge was pleased to dispose of the writ petition with a direction upon the respondent no.7 therein (described in the writ petition as GORKHALAND TERRITORIAL ADMINISTRATION Sabha), to take a final decision on the question of execution of lease within a certain timeframe. It was further observed by the learned Single Judge that if the arrangement was found to be in order and legally permissible, the lease was to be executed in accordance with law within a further period of four weeks from such timeframe as specified by the learned Single Judge in the order.;