Pankaj Mithal, J. - (1.) THIS appeal under Section 54 of the Land Acquisition Act is directed against the judgment, order and award of the reference court dated 8.2.99 passed in LAR No. 87 of 96, Arvind Kumar and another Vs. State of U.P. and others, whereby a sum of Rs.7,00,000/ -per acre has been awarded for the acquired land along with statutory benefits.
(2.) THE appeal was admitted and in interim order was passed on 2.9.03 directing the appellant to deposit the entire amount so awarded before the court concerned but no withdrawal was permitted without the leave of the court. Against the aforesaid order appellant went in appeal to the Supreme Court and the Supreme Court vide order dated 3.2.04 directed that there will be an interim stay only to the extent that the respondents i.e. claimants will be entitle to withdraw 30% of the amount deposited subject to furnishing security to the satisfaction of the reference court.
(3.) THE above stay order passed by the Supreme Court was confirmed vide order dated 5.11.04.;