- (1.) The challenge in the present appeal is against the interim order dated 12.11.2010 passed by learned Single Judge whereby the appellants were given liberty to deposit additional amount demanded by the respondents, without prejudice to their rights and subject to the final outcome of the writ petition.
(2.) Learned counsel for the appellants has contended that initially the price of the plot was fixed in terms of the order of this Court, but this price has been revised to an amount which is twice the price fixed within three months of filing of written statement in the writ petition filed before this Court. Therefore, such revision of price is wholly unjustified.
(3.) The claim of the appellants is in respect of price of plot. We do not find that there is any irreparable loss and injury which can be said to have been caused to the appellant if this amount is deposited. The rights of the appellants have been adequately safe guarded even if the amount is deposited. Dismissed.;