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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

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] KALAWATI WAMANRAO GAIKWAD (DIED) THR.  LRS ETC.   Appellant(s)

                               VERSUS REGIONAL OFFICER M.I.D.C. LATUR AND ORS.      Respondent(s)

WITH CIVIL APPEAL NO. 1225 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 3454 OF 2017] [@ SPECIAL LEAVE PETITION (C) …...CC NO. 2005 OF 2017]

WITH 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]

J U D G M E N T 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.

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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.