Nagorao S/o. Vitthalrao Salunke Vs. Regional Officer, MIDC, Latur & Ors.

[Civil Appeal No.9160/2017 @ SLP (C) No.11940/2017]

[Civil Appeal No.9329/2017 @ SLP (C) No.13138/2017 (IX)]

R.K. AGRAWAL, J.

1. Delay condoned.

2. Leave granted.

3. In view of the order dated 11.09.2015 passed in Civil appeal Nos.7070-7071 of 2015, these appeals are also disposed of by directing that 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 Reference Court.

4. The order(s) of the High Court is/are set aside and the appeals are allowed.

..................J. R.K. AGRAWAL

..................J. ABHAY MANOHAR SAPRE

JULY 17, 2017

NEW DELHI.

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