Uoi & Anr vs Daya Kishan
2008 Latest Caselaw 988 Del

                                                                           #3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+                 LA.APP. 537-38/2005

%                               DATE OF DECISION : 9TH JULY, 2008


UOI & ANR                                    ..... Appellants

                        Through:     Mr. S.S. Dalal, Advocate

                  Versus


DAYA KISHAN                                  ..... Respondent
                        Through:     None.


CORAM:

HON'BLE MR. JUSTICE MUKUL MUDGAL
HON'BLE MR. JUSTICE MANMOHAN

1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporter or not?
3. Whether the judgment should be reported in the digest?


                        JUDGMENT

MUKUL MUDGAL, J: (ORAL)

CMA No. 11199/2005

For the circumstances narrated in delay application for condoning the

delay of 67 days, we are of the view that delay deserves to be condoned. Accordingly the delay of 67 days in filing the appeal is condoned and the

application is disposed of.

LA A No. 537-38/2005

The learned counsel for the respondent states that issue involved in

the present appeal is covered by a judgment of this Court in Union of India

& Anr. vs. Raja Ram and Ors.; LAA No. 379-80/2005 which also relates to

the village Nanak Kheri and the notification under Sections 4 & 6 dated 24th

September, 1987 and 29th September, 1987.

Since, the judgment of Raja Ram (Supra) deals with the same

notification involved in the present case, the present appeal is dismissed as it

is covered by the said judgment. The compensation be paid to the

respondent not later than 12 weeks from today.

MUKUL MUDGAL,J

MANMOHAN, J JULY 09, 2008 rb