STATE OF BIHAR Vs. VISHESHWAR MAHTO

JUDGEMENT

(1.) Heard learned counsel for the appellants.

(2.) Despite valid service of notice, no one appears on behalf of the respondent.

(3.) This appeal under Clause 10 of the Letters Patent is directed against the order dated 04.04.2017 passed by the learned Single Judge in CWJC No.7959 of 2013 whereby, the learned Single Judge has directed the appellants to make payment of compensation of land appertaining to old Khata No.58, new Khata No.98, old Khesra No.303, new Khesra No.714, area measuring 4.00 acres at village-Ramdeshi under Rajauli Police Station to the respondent within three months subject to the decision of the competent civil court and if the judgment and decree passed in Title Suit No. 15 of 1992 will be set aside by the appellate court and after attaining the finality of the appellate order, the State shall be at liberty to realize the said amount with interest from the respondent in accordance with law.