Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4211 OF 2011
(@ SPECIAL LEAVE PETITION(C)NO.27538 OF 2009)
M/S.FAINEE REAL ESTATE P. LTD. ... APPELLANT
VERSUS
STATE OF U.P. & ORS. ... RESPONDENTS
WITH C.A.NO. 4212 OF 2011 @ S.L.P.(C)NO.27184/2009
O R D E R
Leave granted.
In pursuance of the directions of this Court, the
appellant has already deposited Rs.20 lacs and the appeal filed by
the appellant before the Chief Controlling Revenue Authority was
dismissed for non-depositing the amount, as directed. The Writ
Petition filed against that order was also dismissed.
We have heard learned counsel for the parties.
In the peculiar facts and circumstances of these cases,
when the appellant has already deposited Rs.20 lacs, we direct the
appellant to deposit another sum of Rs.10 lacs within four weeks
from today and on depositing of such amount, the appeal filed by the
appellant will be revived and the Chief Controlling Revenue
Authority will decide the same expeditiously.
: 2 :
Interim order, if any, will continue till the disposal of
the appeal.
With these observations, the appeals are disposed of,
leaving the parties to bear their own costs.
...................J.
(DALVEER BHANDARI)
...................J.
(DEEPAK VERMA)
NEW DELHI;
6TH MAY, 2011