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Judgment
5 paragraphs · 98 wordsA. Muhamed Mustaque, CJ
It is submitted by the learned Additional Advocate General that the amount which is already deposited has been released to the claimants.
If that be so, the details of the claimants to whom the amount has been released, along with the details of the amount, shall be furnished before this Court. A copy of the same shall also be furnished to the learned Counsel appearing for the Petitioner. The details shall also include the respective area belonging to each claimant.
Let the copy of requisition be on board.
Stand over to 27th May, 2026.