Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8072 OF 2013
(SPECIAL LEAVE PETITION(C)NO.1581 OF 2013)
KASHINATH BASAPPA JANAPURE APPELLANT(S)
VERSUS
M.I.D.CORPN. THR.REG.MANAGER & ANR. RESPONDENT(S)
WITH C.A.NO.8073 OF 2013 @ S.L.P.(C)NO.11833/2013
WITH C.A.NO.8074 OF 2013 @ S.L.P.(C)NO.15282/2013
WITH C.A.NO.8075 OF 2013 @ S.L.P.(C)NO.12902/2013
WITH C.A.NOS.8076-78 OF 2013 @ S.L.P.(C)NO.15285-15287/2013
AND WITH
WITH C.A.NO.8079 OF 2013 @ S.L.P.(C)NO.13264/2013
O R D E R
1. Delay in filing the Special Leave Petitions is
condoned.
JUDGMENT
2. Leave granted.
3. These appeals are directed against the interim order
passed by the High Court of Judicature at Bombay, Bench at
Aurangabad in Civil Application No.6285/2009 in First Appeal
(St.)No.11877/2009, dated 27.7.2009 and modified final order
dt.15.10.2009, in Civil Application No.81/2011 in First
Appeal No.2337/2010, dated 1.2.2011, Civil Application
No.7186/2012 in First Appeal No.1032/2009, dated 26.7.2012,
Civil Application No.382/2013 in First Appeal
Page 1
: 2 :
(St.)No.28564/2012, dated 1.2.2013, Civil Application
No.7185/2012 in First Appeal No.92/2009, Civil Application
No.7187/2012 in First Appeal No.93/2009 and Civil Application
No.7188/2012 in First Appeal No.91/2009, dated 26.7.2012 and
Civil Application No.1025/2012 in First Appeal No.1941/2011,
dated 5.7.2012/31.7.2012. By the impugned orders, the High
Court has rejected the reasonable prayer made by the
appellants herein.
4. Having heard the learned counsel for the parties to
the lis , we are of the opinion that the prayer made by the
appellants requires to be accepted and granted. Accordingly,
we pass the following order-
“We direct that the 50% of the enhanced compensation
granted to the appellants shall be released without
security whereas balance of 50% shall be released to
JUDGMENT
them on furnishing security to the satisfaction of the
Collector”.
5. The appeals are disposed of accordingly.
...........................J.
(H.L. DATTU)
...........................J.
(SUDHANSU JYOTI MUKHOPADHAYA)
NEW DELHI;
SEPTEMBER 10, 2013
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