(1.) It appears that in spite of giving directions earlier by this Court, concerned appellants or respondents, as the case may be, have (Order) (10) Sr.Nos. 912 to 914, 921 to 927, 932 to 936, 940 to 953, 955 and 956 on supplementary board dated 24-09-2019 not paid the deficit court-fee. Under such circumstance, they are once again directed to pay the deficit court-fee within a period of six weeks from today. In case, deficit court-fee is not paid within the stipulated period, same shall be recovered as arrears of land revenue by the Registry.