M/S.Fainee Real
Estate P. Ltd. Vs. State of U.P. & Ors.
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. 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
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