Bhaskar Raj Pradhan, J
1. An affidavit of compliance has been filed by the respondent no.1, stating that the cheque has been deposited by the Education Department in favour of the Land Revenue Department. Although this is not compliance of the order passed earlier, the learned Assistant Government Advocate assures that payment would be made over to the petitioner within a week from today. In view of the same, the learned counsel for the petitioner raises no objection.
2. List on 30.11.2023.
