RI-BHOI DISTRICT, NONGPOH Vs. AMSTRONG SYIEM

JUDGEMENT

(1.) This is an application for ad-interim stay of the impugned Judgment and Order dtd. 17/3/2020 passed by the Court of Special Judicial Officer, Ri-Bhoi District, Nongpoh in (Ref.) L.A. Case No. 122 of 2015 (New) and (Ref.) L.A. Case No. 8 of 2003 (Old).

(2.) It appears that when the first appeal was filed the decrees had not been drawn up, as such the appeal has been preferred only against the impugned Judgment and Order. Thereafter, as informed and put on record before the Court, the decrees have since been passed by the learned Court of Special Judicial Officer in favour of the claimants in the said (Ref.) L.A. Cases.

(3.) As the main appeal has been admitted for consideration and hearing, and the appeal is against the decree for payment of land compensation which has been enhanced to Rs.6,21,35,565.00, this Court in exercise of the discretionary powers of an Appellate Court, directs that 50% of the said amount shall be deposited before the Court of the learned Special Judicial Officer, Ri-Bhoi District, Nongpoh for disbursement to the claimants in proportionate amounts as per the decree against their names.