Sh. Hoshiar Singh & Ors. vs Union Of India
2008 Latest Caselaw 1552 Del

*             HIGH COURT OF DELHI : NEW DELHI

             Date of order: September 04, 2008

                      R.F.A. No.446 of 1988

%    Shri Hoshiar Singh & Others        ...       Appellants
                 Through:    None

                               versus

     Union of India                     ...         Respondent
                 Through:    Mr. Sanjay Poddar, Advocate.

CORAM:

HON'BLE MR. JUSTICE PRADEEP NANDRAJOG
HON'BLE MR. JUSTICE SUNIL GAUR

1. Whether the Reporters of local papers may
  be allowed to see the judgment?

2. To be referred to Reporter or not?

3. Whether the judgment should be reported
  in the Digest?

PRADEEP NANDRAJOG, J. (Oral)

1. Though none appears for the appellants, in view of the

decision rendered by a coordinate Division Bench of this Court

reported as 99 (2002) DLT 564, Dula Ram vs. UOI, we dispose of

the appeal modifying the impugned judgment and decree

passed by the learned Additional District Judge by enhancing the

compensation payable to the appellant for their land @

Rs.20,000/- per bigha.

2. We note that the decision in Dula Ram's case related to

lands which were acquired pursuant to a notification dated

23.1.1965 issued under Section 4 of the L.A. Act 1894 in Village

Lado Sarai.

3. Instant appeal also relates to lands acquired in Village

Lado Sarai pursuant to the same notification, i.e., notification

dated 23.1.1965.

4. The appellants would also be entitled to consequential

reliefs as admissible in law pertaining to the enhanced

compensation.

5. Since none appears for the appellant, there shall be no

orders as to costs.

                                PRADEEP NANDRAJOG, J



                                SUNIL GAUR, J

September     4, 2008