Kalawati Wamanrao Gaikwad (D) through LRS. Vs. Regional Officer, Maharashtra Industrial Development Corporation, Latur and Ors.
[Civil Appeal No. 1223-1224 of 2017 @ Special Leave Petition (C) No. 3451-3452 of 2017 @ Special Leave Petition (C) ......CC No. 2002-2003 of 2017]
[Civil Appeal No. 1225 Of 2017 [@ Special Leave Petition (C) No. 3454 of 2017 @ Special Leave Petition (C) ......CC No. 2005 of 2017]
[Civil Appeal No. 1226-1230 of 2017 @ Special Leave Petition (C) No. 3456-3460 of 2017 @ Special Leave Petition (C) ......CC No. 2039-2043 of 2017]
KURIAN, J.
1. Delay condoned.
2. Leave granted.
3. In view of the order dated 11.09.2015 passed in Civil Appeal Nos. 7070-7071 of 2015, these appeals are also disposed of by directing that 50% of the enhanced compensation granted to the appellants shall be released without security whereas balance of 50% shall be released to them on furnishing security to the satisfaction of the Reference Court.
4. The order(s) of the High Court is/are set aside and the appeals are allowed.
.......................J. [KURIAN JOSEPH]
.......................J. [A. M. KHANWILKAR]
New Delhi;
January 30, 2017.
