- (1.) Petitioners have filed the contempt petition alleging that the order dated 25.09.2018 has not been complied with.
(2.) We have heard learned counsel for the parties and have gone through the record available on the file carefully.
(3.) Operative part of the order dated 25.09.2018 reads as under:- "In the result, this appeal is disposed of with modification in impugned judgment in the following terms: (1) The impugned judgment in so far as it has annulled the award of the Sub Divisional Officer-cum-Land Acquisition Officer, is set aside. (2) The appellants shall be entitled to take possession of the disputed portions of acquired land with respect of respondents no.1 to 15 only after depositing a sum of Rs.4,00,000/- in respect of each respondent with the competent authority. (3) The appellants shall proceed to take possession of the disputed portions of the acquired land only 15 days after deposit of aforesaid amount. (4) The aforesaid deposit shall not be taken as final in either way and shall be subject to award that may be passed by the Arbitrator to whom reference under Section 20F(6) of the Railways Act has already been made with respect to not only enhancement of amount of compensation but also rehabilitation, resettlement and other claims made by Respondents No. 1 to 15. (5) The Arbitrator shall conclude the proceedings and pass the final award within four months from the date of copy of this judgment is produced before it. (6) 50% of the aforesaid amount shall be disbursed to Respondents No. 1 to 15 and remaining 50% of the amount shall be invested in FDR with a Nationalised Bank for a period of six months to be renewed from time to time subject to any order that may be passed by the Arbitrator. (7) This judgment shall be confined to the present appeal only and shall not be treated as precedent in other cases in future." ;