COLLECTOR (LA),K.S.E.BD. Vs. PATHU

JUDGEMENT

(1.) DELAY condoned.

(2.) LEAVE granted.

(3.) WE , accordingly, set aside the impugned order of the High Court and condone the delay in filing the appeal. We, however, make it clear that in default of deposit of payment of the aforesaid amount to the respondents within the time specified herein above, the appeal shall stand dismissed and the impugned order shall stand affirmed. The High Court is now requested to dispose of the appeal on merits in accordance with law after hearing the parties and after passing a reasoned order within three months from the date of supply of a copy of this order to the High Court.