Mahavir Prasad & Ors. vs Union Of India & Ors.
2014 Latest Caselaw 6485 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of Decision: December 04, 2014

+     LA.APP. 568/2011 & C.M.No.12408/2014

      MAHAVIR PRASAD & ORS.                  ..... Appellant
                  Through: Mr. N. S. Negi, Advocate

                          versus

      UNION OF INDIA & ORS.                             ..... Respondents
                          Through:      Mr. Sanjay Kumar Pathak,
                                        Advocate for respondent No.1-UOI
                                        Mr. Kunal Sharma, Mr. Abhishek
                                        Rai Singh & Ms. Sriti Bisoi,
                                        Advocate for respondent No.2

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                          JUDGMENT

% (ORAL)

Impugned judgment grants compensation @`15 lacs per acre with consequential benefits for Block 'A' land situated in village Bharthal, Delhi to appellants, in pursuance to Notification of 13th December, 2000 under Section 4 of the Land Acquisition Act.

At the hearing of this appeal, learned counsel for appellant has placed reliance upon Apex Court's decision of 13th February, 2014 in Civil Appeal No. 2091/2014, titled as Impulse India Pvt. Ltd. Vs. Union of India & ors. wherein the compensation for Block 'A' acquired lands to similarly situated claimants has been increased to `21 lacs per acre.

LA.APP No.568/2011 Page 1 Since none appears on behalf of first respondent, Mr. Sanjay Kumar Pathak, Advocate, present in the Court has been called upon to appear on behalf of respondent-UoI and he submits that on parity basis, appellants are entitled to compensation @`21 lacs per acre with consequential benefits but for the period of delay of 998 days, appellants are not entitled to the interest amount.

This appeal is allowed in terms of Apex Court's decision in Impulse India (Supra) and appellants are granted compensation @ `21 lacs per acre with consequential benefits while denying interest for the period of delay of 998 days.

This appeal and application are disposed of in aforesaid terms.

                                                       (SUNIL GAUR)
                                                         JUDGE
DECEMBER 04, 2014
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LA.APP No.568/2011                                                  Page 2