* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA. APP. 98/2010
Date of decision: 26.02.2010
IN THE MATTER OF :
RAJENDER SINGH & ORS. ..... Appellants
Through: Mr. V.S. Rana, Advocate
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Ramesh Ray, Advocate for R1/UOI.
Ms. Shobhana Takiar, Advocate for R2/DDA.
CORAM
* HON'BLE MS.JUSTICE HIMA KOHLI
1. Whether Reporters of Local papers may No
be allowed to see the Judgment?
2. To be referred to the Reporter or not? No
3. Whether the judgment should be No
reported in the Digest?
HIMA KOHLI, J. (ORAL)
1. The present appeal is directed against a judgment dated 31.01.2006 passed by the Reference Court in respect of land situated in village Tikri Kalan, covered under Award No.2/1997-98, pursuant to the notification issued under Section 4 of the Land Acquisition Act, on 24.07.1995.
2. Counsel for the appellants states that the present appeal is covered by a common judgment delivered by the Division Bench on 19.12.2008, in a batch of matters pertaining to village Tikri Kalan, lead matter being Pratap Singh (deceased) through LRs vs. Union of India & LA. APP. 98/2010 Page 1 of 2 Ors.' registered as LA.APP. No. 193/2006. Counsel for the respondent/Union of India also concedes the aforesaid position and states that the aforesaid judgment in the case of Pratap Singh (supra) has attained finality in view of the fact that the Special Leave Petition preferred by the respondent/Union of India as also by the landowners, registered as SLP(Civil) No. 573-628/2010 has been dismissed by the Supreme Court vide order dated 05.01.2010.
3. Guided by the judgment in the case of Pratap Singh (supra), it is held that the market value for the land falling in category 'A' shall be maintained at Rs.2,15,160.00 per bigha and for category 'B' land at Rs.1,73,500.00. In addition to the market value, statutory benefits as granted to the appellant in the case of Pratap Singh (supra) shall also be granted to the appellants herein. However, it is clarified that the appellants shall not be entitled to claim interest on the enhanced compensation for the period of delay of 1361 days in preferring the appeal and costs in the appeal, in terms of the orders passed today in CM 1945/2010 preferred by the appellants for condonation of delay in filing the appeal.
4. The appeal is disposed of. Decree sheet be prepared accordingly. Files be consigned to the record room.
(HIMA KOHLI) JUDGE FEBRUARY 26, 2010 rkb LA. APP. 98/2010 Page 2 of 2