IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION   CIVIL APPEAL NO.2789 OF 2008

   [Arising out of SLP(C)No.1192 of 2007]

DIRECTOR, STATE URBAN DEVOLOPMENT AGENCY                 Petitioner(s)

                       VERSUS

RAJESH KUMAR PATHAK & ORS.                               Respondent(s)   

O R D E R   

Leave granted.

We have heard learned counsel for the respective parties.

We are of the view that since the main writ petition is pending before the

High Court and this appeal is directed against an interim order, it would be in the

interest of justice to have the main matter disposed of in the High Court.

Accordingly,  without  disturbing  the  interim order  as  passed and  without

making any observations in respect thereof, we request the High Court  to dispose

of the pending writ petition within four months from the date of communication of

this order, having particular regard to the fact that there are other similar matters

pending which  

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involve  the appellant herein.  

The appeal is disposed of with the aforesaid observations.

....................J. (ALTAMAS KABIR)

....................J.      (MUKUNDAKAM SHARMA)

NEW DELHI; April 11, 2008.