DINESH MEHTA,J. - (1.) The present application has been filed by the respondent No. 1, a senior citizen seeking early disposal of the present writ petition, as she is suffering on account of prolonged pendency of the present writ petition and the litigation in the learned Trial Court.
(2.) The application is allowed and with the consent of the parties, the matter is taken up for consideration today itself.
(3.) Facts requisite for the disposal of the present writ petition are that the plaintiffs had filed a suit for recovery of an amount of Rs. 37.83 lacs alleging inte alia that out of the amount of acquisition compensation received, by the defendant, half of it belongs to the them.;