- (1.) Civil Appeal arising out of S.L.P.(C) No.10946/2013 : Leave granted.
(2.) Pursuant to our earlier Orders, Mr. K. Radhakrishnan, learned Senior Counsel appearing for respondent No. 1, has placed on record Additional Affidavit. As per the said Affidavit, respondent No. 1 is agreeable to allot proportionate extent of land on pro rata basis for the amount already paid by the bidders who are not in possession or willing to pay the balance amount.
(3.) Learned counsel for the appellant submits that in terms of the aforesaid decision taken by respondent No. 1, the appellant may be allotted proportionate land on pro rata basis keeping in view the amount already paid by it.;