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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 8056   OF 2013 (SPECIAL LEAVE PETITION(C)NO.24894 OF 2013)

WAJIDMIYA ABDUL RAHEMAN SHAIKH & ORS.  ...APPELLANT(S)

VERSUS

MAHARASHTRA IND. DEV. COR. & ORS.          ...RESPONDENT(S)

WITH C.A.NO.8057 OF 2013 @ S.L.P.(C)NO.1534/2013

WITH C.A.NOS.8058-59 OF 2013 @ S.L.P.(C)NO.1538-1539/2013

WITH C.A.NO.8060 OF 2013 @ S.L.P.(C)NO.1540/2013

WITH C.A.NO.8061 OF 2013 @ S.L.P.(C)NO.11308/2013

WITH C.A.NOS.8062-63 OF 2013 @ S.L.P.(C)NO.11312-11313/2013

AND WITH  

C.A.NOS.8064-70 OF 2013 @ S.L.P.(C)NO.14701-14707/2013

O R D E R

1. Delay  in  filing  the  Special  Leave  Petitions  is  

condoned.

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. 6497 of 2009 in First  

Appeal Stamp No. 12025 of 2009, dated 17.08.2009, in Civil  

Application No. 279 of 2011 in First Appeal No. 29 of 2011,

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dated 01.02.2011, Civil Application No. 9096 of 2011 in First  

Appeal  No. 2308 of 2010, dated 02.09.2011, Civil Application  

No.  280 of  2011 in  First Appeal   No.  28 of  2011, dated  

1.02.2011, Civil Application No. 5719 of 2011 in First Appeal  

No. 2314 of 2010, dated 09.09.2011, Civil Application No.  

6913 of 2012 in First Appeal No. 3563 of 2011 and Civil  

Application No. 7774 of 2012 in F.A.No.3562 of 2011, dated  

28.09.2012, Civil Application Nos. 14973 of 2011 in First  

Appeal  No.  2679  of  2011  and  F.A.No.14974  of  2011  in  

F.A.No.2675 of 2011, C.A.No.14975 of 2011 in F.A.NO.2676 of  

2011,  C.A.No.14976  of  2011  in  F.A.No.2677  of  2011,  

C.A.No.14977 of 2011 in F.A.No.2678 of 2011, C.A.No.14978 of  

2011  in  F.A.No.2680  of  2011,  C.A.No.14979  of  2011  in  

F.A.No.2681  of  2011,  dated  20.06.2012.   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  

them on furnishing security to the satisfaction of the

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Collector”.  

5. The appeals are disposed of accordingly.  

...........................J. (H.L. DATTU)

                    ...........................J. (SUDHANSU JYOTI MUKHOPADHAYA)

NEW DELHI; SEPTEMBER 10, 2013