STATE OF HARYANA Vs. SURAT SINGH

JUDGEMENT

(1.) On 1st March, 2001, the following order was passed by this Court:

(2.) In pursuance to this order, the amount of Rs. 53,19,378/- was deposited before the executing court and paid to the applicants-appellant on 2nd May, 2001 and an equal amount was deposited with the State Bank of Patiala, High Court Branch, Chandigarh.

(3.) Subsequently, on 19th September, 2001, a per the judgment of Hon'ble the Supreme Court in the case of Sunder v. Union of India reported as , the applicants became entitled to an additional amount of Rs. 17,58,165/- on account of the benefit of the Land Acquisition Act. The applicants-appellants though became entitled to this amount in 2001, but the same was paid to them on 18th February, 2005, upon which the applicants made a statement that he is satisfied and the execution was accordingly dismissed as such. The relevant order of the executing court is a follows: