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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 8072  OF 2013 (SPECIAL LEAVE PETITION(C)NO.1581 OF 2013)

KASHINATH BASAPPA JANAPURE                        APPELLANT(S)

                VERSUS

M.I.D.CORPN. THR.REG.MANAGER & ANR.               RESPONDENT(S)

WITH C.A.NO.8073 OF 2013 @ S.L.P.(C)NO.11833/2013

WITH C.A.NO.8074 OF 2013 @ S.L.P.(C)NO.15282/2013

WITH C.A.NO.8075 OF 2013 @ S.L.P.(C)NO.12902/2013

WITH C.A.NOS.8076-78 OF 2013 @ S.L.P.(C)NO.15285-15287/2013

AND WITH  

WITH C.A.NO.8079 OF 2013 @ S.L.P.(C)NO.13264/2013

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.6285/2009 in First Appeal  

(St.)No.11877/2009, dated 27.7.2009 and modified final order  

dt.15.10.2009,  in   Civil  Application  No.81/2011  in  First  

Appeal  No.2337/2010,  dated  1.2.2011,   Civil  Application  

No.7186/2012 in First Appeal No.1032/2009, dated 26.7.2012,  

Civil    Application    No.382/2013    in    First    Appeal

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: 2 :

(St.)No.28564/2012,  dated  1.2.2013,   Civil  Application  

No.7185/2012 in First Appeal No.92/2009, Civil Application  

No.7187/2012 in First Appeal No.93/2009 and Civil Application  

No.7188/2012 in First Appeal No.91/2009, dated 26.7.2012 and  

Civil Application No.1025/2012 in First Appeal No.1941/2011,  

dated 5.7.2012/31.7.2012.  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  

Collector”.  

5. The appeals are disposed of accordingly.  

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

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

NEW DELHI; SEPTEMBER 10, 2013