1. Issue Notice. Mr. Naresh Kaushik, learned counsel appearing for the landowners in CAs Nos.6526 and 6537 of 2009 accepts notice.

2. Notice be issued in the remaining matters returnable in 16 weeks. Dasti, in addition, is permitted.

3. In the meanwhile, the direction given by the High Court (Pran Sukh v. Haryana State Industrial Development Cropn., RFA No.2699 of 2003 order dated 19-5-2006 (P&H) and this Court (Haryana State Industrial Development Corpn. V. Pran Sukh, (2010) 11 SCC 175 [LQ/SC/2010/853] : (2010) 4 SCC (Civ) 394) for payment of enhanced compensation to the landowners shall remain stayed subject to the following conditions.

(1) The landowners, who have already received compensation pursuant to the interimorder (Haryana State Industrial Development Cropn. V. Pran Sukh, SLP (C).No.20158 of 2006, order dated 13-12-2006 (SC), wherein it was directed as follows:

“Permission to file SLP is granted. Delay condoned. Issue Notice. There shall be interim stay of execution of the award of condition that the petitioner HSIDC shall deposit the compensation amount @ Rs.10 lakhs per acre before the Land Acquisition Collector within six weeks.”)

(2) Within eight weeks from today, the petitioner shall deposit the amount of enhanced compensation in a separate account in the Supreme Court Branch of United Commercial Bank.

(3) Within eight weeks, the Managing Director, Haryana State Industrial Development Corporation shall file an affidavit disclosing the names of the officers/officials responsible for not bringing the facts relating to sale transaction Ext.P-1 dated 16-9-1994 to the notice of the High Court and this Court.

Contempt Petition (C) No.51 of 2011 in 6526 of 2009, Contempt Petition (C) No.52 of 2011 in 6537 of 2009 and Contempt Petition (C) No.89 of 2011 in 6854 of 2009

4. List these petitions with Review Petitions Nos.235-578 of 2011.