Union Of India vs Kala (Decd) Thr Lrs & Anr.
2014 Latest Caselaw 6519 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of Decision: December 05, 2014

+     LA.APP. 386/2014
      UNION OF INDIA                                     ..... Appellant
                    Through:            Mr. Sanjay Kumar Pathak &
                                        Mr. Sunil Kumar Jha, Advocate

                          versus

      KALA (DECD) THR LRS & ANR.               ..... Respondent
                    Through: Ms. Mrinlani S. Gutam &
                             Ms. Ruchi Chopra, Advocates for
                             respondent No.2-DDA

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                          JUDGMENT

% (ORAL)

C.M. No.20012/2014 (under Section 149 CPC r/w Sec. 151 CPC) Learned counsel for appellant undertakes that the deficient court fee would be placed on record within a period of four weeks.

While taking the aforesaid undertaking on record, this application is disposed of.

C.M. No.20011/2014 (u/S 151 CPC) Allowed subject to all just exceptions.

LA.APP. 386/2014 & C.M. No.20013/2014 (u/O 41 R 3A r/w Sec. 151 CPC) & C.M. No.20014/2014 (u/O 41 R 5 r/w Sec. 151 CPC)

Impugned judgment of 3rd March, 2014 grants compensation in respect of acquisition of land in village Burari, Delhi vide Notification of

LA.APP No.386/2014 Page 1 18th July, 2003, under Section 4 of the Land Acquisition Act while relying upon a decision of a co-ordinate bench of this Court in LA.APP No. 1092/2008 Jagdeep & ors. Vs. Union of India, decided on 7th June, 2011.

Upon hearing and on perusal of the impugned judgment, I find that the learned Reference Court has rightly assessed the fair market value of the acquired land while relying upon a decision of a co-ordinate bench of this Court in Jagdeep (supra). In the considered opinion of this Court, there is no substance in this appeal.

Resultantly, this appeal and applications are dismissed.

                                                         (SUNIL GAUR)
                                                           JUDGE
DECEMBER 05, 2014
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LA.APP No.386/2014                                                 Page 2