- (1.) In terms of Order dated 31.01.2020 of this Court, the appellant authority deposited compensation at the rate of Rs.150/- per Sq. Yard with all statutory benefits and interests in the Registry of this Court.
(2.) While disposing of the Civil Appeal by order dated 23.03.2021, we passed the following order: "In the meantime, the compensation deposited pursuant to our order dated 31.01.2020 may be released to the respondents at the rate of Rs. 103.50 per Sq. Yd. without prejudice to their rights and contentions for enhancement of the same. The balance deposits may be forwarded to the High Court to abide by a fresh final decision that may be taken by it in the matter."
(3.) In compliance of Order dated 23.03.2021, as there was a dispute in reference to the quantification of payment at the rate of Rs.103.50 per Sq. Yard, as observed by this Court, the appellant and the respondents both have filed their calculations for the amount which is payable.;