IN THE SUPREME COURT OF INDIA             CIVIL APPELLATE JURISDICTION

I.A.No.1 IN SLP(C)No.3635 of 2007

MUMMIDI APPARAO (D) TR.LRS.                        .....PETITIONER(S) VERSUS

NAGARJUNA FERTILISERS & CHEM.LTD.& ANR.             ....RESPONDENT(S)

WITH

I.A.No.1 IN SLP(C)No.3711 of 2007

           O  R  D  E  R

Heard learned counsel for the parties.

The line in para 1 of the Judgment dated 21st of November, 2008, namely, 'In course of  

hearing,  counsel  appearing  for  the  claimants/landholders  stated  that  they  accepted  the  

compensation fixed by the High Court and did not wish to challenge the High Court Judgment  

any longer; hence, SLP (Civil) Nos. 3635 and 3711 of 2007 are dismissed as not pressed” be read  

as under :-

“In course of hearing, counsel appearing for the claimants/landholders stated that they  

accepted the compensation fixed by the High Court and did not wish to challenge the High  

Court Judgment any longer; hence, SLP (Civil) Nos. 3635 and 3711 of 2007 are dismissed.”     

    IAs are disposed of accordingly.

                .............................J.                            ( TARUN CHATTERJEE )

                .............................J.                            ( AFTAB ALAM )

NEW DELHI; AUGUST 11, 2009.