IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.3356  OF 2008 (Arising out of SLP(C) No. 10129 of 2008)

KASHIRAM PATEL (D) THROUGH LRS. & ORS.      ...APPELLANT (S)

VERSUS

CHITRAK SATISHBHAI SHAH & ORS. ...RESPONDENT(S)     

O R D E R

 Leave granted.

Having heard learned counsel for the respective parties, we are of the view that

since the Writ Petition is pending decision and the present appeal is only against an interim

order passed therein, the interest of the parties would be best served if the High Court could

be requested to hear out the Writ Petition as early as possible.

We accordingly dispose of the appeal with a request to the High Court to dispose

of the pending Writ Petition as early as possible, but preferably within a period of three

months from date.

In the meantime, the parties are directed to maintain status quo as far as the

appellants'  plot  No.  533  and  any  portion  thereof,  if  included  in  the  proposed  road,  is

concerned.       

....................J. [ ALTAMAS KABIR ]

New Delhi, ....................J May 05, 2008 [ HARJIT SINGH BEDI ]