NON REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

Special Leave Petition (c) Nos.23378-23379 of 2008

Special Land Acquisition Officer,  Karnataka Industrial Areas Development Board, Dharwad, Karnataka  …Petitioner

Versus

Revanasiddappa                                     … Respondents

With

Special Leave Petition (c) Nos.24389-24390 and 24391- 24392 of 2008

O R D E R

1. At the time of issuing notice in the SLPs, this Court, on

29th of September, 2008, passed the following order:-

“There  shall  be  stay of  operation  of  the impugned order for a period of  two months from this date on condition that the petitioners shall deposit half of the amount awarded by the High Court in the Reference Court within one month from this date”   

2. The  respondents  have  now  filed  the  Interlocutory

applications  (IA  No.  1&2 in SLPs 23378-79/2008,  IA  Nos.

3&4  in  SLPs  24391-24392/2008),  seeking  release  of  pre-

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deposit amount in terms of the above order granted on 29th of

September, 2008 and IA Nos. 3-4 in SLPs 23378-79/2008 for

permission to file additional documents.     

Before us, Ms. Kiran Suri, learned counsel appearing on

behalf  of  the  petitioner  submitted  on  instructions  that  in

compliance with the aforesaid order of this Court, 50% of the

amount awarded by the High Court in the Reference case has

already  been  deposited.   Such  being  the  position  and

considering the total amount of compensation payable on the

basis  of  the  order  of  the  High  Court,  we  dispose  of  these

applications  for  release  of  pre-deposit  amount  on  the

following terms and conditions:-

a) There  shall  be  stay  of  operation  of  the

impugned  order  till  the  disposal  of  the

petitions or until further orders of this Court.

b) The claimants are entitled to withdraw 50%

of  the  amount  already  deposited  by  the

petitioner  in  compliance  with  our  interim

order  passed  on  29th of  September,  2008

without  furnishing  any  security  and  the

balance  50%  of  the  amount  deposited  in

compliance with our order can be withdrawn

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by  the  claimants/respondents  after

furnishing security to the

satisfaction of the Reference Court, Gulbarga

where the money has already been deposited.

c) Hearing  of  these  Special  Leave  Petitions  be

expedited.   

Let the Special Leave Petitions be listed for hearing on any

Non-Miscellaneous day in the month of March, 2009.  These

applications are thus disposed of.   

We, however, make it clear that in the event it is found

that the amount deposited by the petitioner in compliance

with  our  order  dated  29th of  September,  2008  is  not  the

amount awarded by the High Court, in that case, it will be

open to the claimants/respondents to apply for vacating this

interim order.           

……………………J.                         [Tarun

Chatterjee]

New Delhi;                                ………… ………….J. December 18, 2008.                       [V.S.Sirpurkar]

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