IN THE SUPREME COURT OF INDIA              CIVIL APPELLATE JURISDICTION

 I.A.No.2 IN  

   SLP(C) No.9838 of 2007     

STATE OF M.P.                                    .....APPELLANT(S)

VERSUS

RAMHET & ORS.                                         ....RESPONDENT(S)

WITH

   I.A.No.2   IN  

     SLP(C) No.9834 of 2007

           O  R  D  E  R

Heard learned counsel for the parties. Order  dt.25.07.2008  disposing  of  the  Special  Leave  Petitions  is  recalled  as  we find  that  

learned counsel for the parties agree that the Special Leave Petitions were not disposed of and only  

I.As were disposed of and the Special Leave Petitions are pending for decision.

So far as permission to withdraw the compensation amount deposited with the State of M.P.  

is concerned, we direct the applicants to file  a proper affidavit stating therein how the amount can  

be secured if the  Special Leave Petitions are allowed.   

List after summer vacation.   

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

                   .............................J.                               ( H.L.DATTU )

NEW DELHI; APRIL 24, 2009.