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 IN THE SUPREME COURT OF INDIA  CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 2620  OF 2002

SAI SEVABHAVI TRUST, NANDED AND ANR.      Appellant(s)                      :VERSUS: MUNICIPAL COUNCIL, NANDED AND ORS.        Respondent(s)

(WITH C.A. No.2621/2002)

O R D E R

C.A. No.2620/2002: Mr. Mohta, learned senior counsel appearing on  

behalf  of  the  appellant  Trust,  on  instructions,  

submits that the Shops allotted to the Trust by the  

Municipal Council, Nanded, have not been put to any  

use and the Trust is willing to surrender the same  

to the Municipal Corporation, Nanded, on or before  

31st January, 2011. In view of the statement of Mr.  

Mohta, no further orders are necessary with regard  

to the shops allotted to the Trust and this appeal  

to that extent is disposed of.

Mr. Mohta, learned senior counsel appearing on  

behalf of Dattatraya Pandurang Savant, submits that  

he would try to settle the matter as far as the  

rental of Shop Nos.23 and 24, allotted to him, is  

concerned and if no settlement is arrived at, in

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that  event  the  Municipal  Corporation  would  be  at  

liberty  to  get  these  shops  evicted  from  him  

according to the provisions of law.  

With  these  observations,  this  appeal  is  

disposed of.    

C.A. No.2621/2002: Mr. Mohta, learned senior counsel appearing on  

behalf  of  the  appellant  Trust,  on  instructions,  

submits that Plot No.34 situated at Nanded has not  

been put to any use by the Trust and the appellants  

are willing to surrender the same to the Municipal  

Corporation, Nanded, on or before 31st January, 2011.  

In view of the statement made by the learned senior  

counsel Mr. Mohta, nothing survives in this appeal  

and it is disposed of as such.

.....................J (DALVEER BHANDARI)

.....................J (DEEPAK VERMA)

New Delhi; January 11, 2011.