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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 8071   OF 2013 (SPECIAL LEAVE PETITION(C)NO.4854 OF 2013)

PANDHARI VITHAL CHAME                             APPELLANT(S)

                VERSUS

MAHARASHTRA INDSL.DEV.CORPN.TH.R.MNGR&ANR.        RESPONDENT(S)

O R D E R

1. Delay  in  filing  the  Special  Leave  Petition  is  

condoned.

2. Leave granted.

3. This appeal is  directed against the interim order  

passed by the High Court of Judicature at Bombay, Bench at  

Aurangabad in Civil Application  No.6499/2009 in First Appeal  

(St)No.12021/2009, dated 20.11.2009.   By the impugned order,  

the High Court has rejected the reasonable prayer made by the  

appellant herein.   

4. Having heard the learned counsel for the parties to  

the lis, we are of the opinion that the prayer made by the  

appellant requires to be accepted and granted. Accordingly,  

we pass the following order-

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   “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 appeal is disposed of accordingly.  

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

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

NEW DELHI; SEPTEMBER 10, 2013