- (1.) HEARD learned counsel for the parties.
(2.) THE line in para 1 of the Judgment dated 21st of November, 2008, namely, 'in course of hearing, counsel appearing for the claimants/landholders stated that they accepted the compensation fixed by the High Court and did not wish to challenge the High Court Judgment any longer; hence, SLP (Civil) Nos. 3635 and 3711 of 2007 are dismissed as not pressed" be read as under :- "in course of hearing, counsel appearing for the claimants/landholders stated that they accepted the compensation fixed by the High Court and did not wish to challenge the High court Judgment any longer; hence, SLP (Civil) Nos. 3635 and 3711 of 2007 are dismissed. " IAs are disposed of accordingly.;