Order
1. Delay condoned.
2. Leave granted.
3. Heard learned counsel for the parties.
4. The State is aggrieved by an order passed by the High Court whereby the High Court refused to stay the proceedings of the execution court in a land acquisition matter. We see from the impugned order that the execution court has directed issuance of warrants against the judgment-debtor. We are afraid, as to how the court issued warrants of arrest in a land acquisition matter. We hereby set aside the order of arrest passed by the execution court. The execution court is at liberty to proceed with the execution proceedings if there is no stay of proceedings by any superior court.
5. The appeals are disposed of accordingly.