R.K.AGRAWAL,J. - (1.) Leave granted.
(2.) In view of the order dated 11.09.2015 passed in Civil Appeal Nos.7070-7071 of 2015, these appeals are also disposed of by directing that 50% of the enhanced compensation granted to the appellants shall be released without security whereas balance of 50% shall be released to them on furnishing security to the satisfaction of the Reference Court.
(3.) The order(s) of the High Court is/are set aside and the appeal is allowed.;