- (1.) This Court has affirmed the order passed by the High Court in Civil Appeal No.9815-9818/2017 and connected matters.
(2.) It is submitted on behalf of the Jalandhar Improvement Trust that substantially the amount has been paid in this case and if land owners are aggrieved by the inadequacy of the amount, it is open for them to raise the matter before the Executing Court as per the order passed by the High Court.
(3.) In case the issue of inadequacy of the amount is raised, let the Executing Court consider the matter and pass appropriate orders.;