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