(1.) WITH the consent of learned advocates appearing for both the sides, the appeal is finally disposed of.
(2.) THE present appeal is directed against the order dated 28.6.2012 passed by the learned Single Judge of this Court in Special Civil Application No.13340 of 2010 whereby the learned Single Judge has directed the respondents to pay the balance amount within prescribed period from date of receipt of the order of this Court.
(3.) WE have heard Mr.Munshaw, learned counsel appearing for the appellant, Mr.Pandya for the original petitioner and Mr.Jayswal, learned AGP for the State of Gujarat.