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CASE NO.: Appeal (civil)  3551 of 2008

PETITIONER: PRATAP SINGH CHAUTALA  

RESPONDENT: STATE OF HARYANA AND ORS.

DATE OF JUDGMENT: 12/05/2008

BENCH: S.B. SINHA & LOKESHWAR SINGH PANTA

JUDGMENT: JUDGMENT

O R D E R [Arising out of SLP(C) No. 16620/2005]

       Leave granted.         Having heard the learned counsel for the parties, we are of the opinion that in the  peculiar facts and circumstances of this case and despite limited notice as to the  amount of costs having been issued, interest of justice would be subserved if the State  of Haryana is asked to transfer the sum of  Rs.30,000/- to the Haryana State Legal  Services Authority, if the same has been deposited with it. We direct accordingly.

       We appreciate the stand taken by the learned counsel for the State that in a case of   this nature, instead of the State deriving the benefit of costs awarded, the costs, if  deposited, should be expended for a better cause.         The appeal is disposed of accordingly.