BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. Vs. DNYANRAJ

JUDGEMENT

(1.) Mr. Vivek K. Tankha, learned Senior Advocate has relied upon the counter affidavit filed on behalf of Respondent No.2 in the instant Special Leave Petitions. He has also invited our attention to paragraphs 75 to 80 of the order passed by the Division Bench of the High Court which is presently under challenge.

(2.) Having considered the entirety of the matter, in our view, the conclusions drawn by the High Court do not call for any interference in our jurisdiction under Article 136(1) of the Constitution. The instant Special Leave Petition is therefore, dismissed.

(3.) The amount of Rupees Two hundred crores which was deposited in the Registry of this Court alongwith interest accrued thereon shall now be remitted to the credit of District Treasury, Osmanabad, Maharashtra and the disbursement from and out of said sum as well as of any additional sums shall be done strictly in accordance with law under the supervision of the District Collector.