UNION OF INDIA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) It is submitted by the learned Deputy Solicitor General of India that, as far as to the release of Rs.230,13,06,465.00 (Rupees Two Hundred Thirty Crores, Thirteen Lakhs, Six Thousand, Four Hundred and Sixty Five only) concerned, they have no objection. They have only objection with regard to the final Award being passed to the awardees for an amount of Rs.564,96,79,834.00 (Rupees Five Hundred Sixty Four Crores, Ninety Six Lakhs, Seventy Nine Thousand, Eight Hundred Thirty Four only).

(2.) If that is so, there shall be an order to release Rs.230,13,06,465.00 (Rupees Two Hundred Thirty Crores, Thirteen Lakhs, Six Thousand, Four Hundred and Sixty Five only). Accordingly, it is ordered to release the amount of Rs.230,13,06,465.00 (Rupees Two Hundred Thirty Crores, Thirteen Lakhs, Six Thousand, Four Hundred and Sixty Five only) in accordance with the Award, to the parties concerned in their respective bank accounts. It is further made clear that if any interest has accrued, the same shall also be released.

(3.) In the meantime, Rejoinder(s), if any, may be filed.