- (1.) Mr. O. P. Sharma, learned Additional Advocate General, Haryana has produced in Court today Cheque No. 205593 dated 13.1.2012 amounting to Rs. 80,000/- in the name of the petitioner, which has been handed over to learned counsel for the petitioner against receipt. This amount settles the execution application.
(2.) It is apparent that vide final order dated 30.3.2009 passed by this Court, a direction has been issued to the Forest Department to release the amount of Rs. 80,000/- within a period of two months from the date of receipt of certified copy of that order.
(3.) There has been a delay of more than 2-1/2 years to comply with the orders of this Court, which Mr. Sharma, learned Addl. A.G. Haryana has notbeen able to justify.;