STATE OF PUNJAB Vs. GURDIAL SINGH

JUDGEMENT

(1.) Leave granted.

(2.) When the Reference Court enhanced the land value from Rs. 96. 000. 00 per acre to rs. 8 lacs per acre the State of Punjab preferred before the High Court. When a learned single Judge dismissed the appeals LPAs have been preferred before the Division Bench of the High Court. The State moved for stay of the operation of the Reference Court award till the disposal of the appeals. But no stay was granted by the impugned order. The State has filed these appeals by special leave against it.

(3.) When notice was issued we directed the State to deposit the amount covered by the original award. We are told that the same has been paid. In the circumstances we are of the opinion that during the pendency of the appeals now to be heard by the Division Bench of the High Court the State can be relieved of the burden to deposit the amount covered by the order passed by the Reference Court. This will not in any way prejudice the right of the claimants as State is the appellant.