Union Of India & Anr. vs Kalyan Singh & Anr.
2014 Latest Caselaw 6522 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of Decision: December 05, 2014

+     LA.APP. 385/2014
      UNION OF INDIA & ANR.                              ..... Appellant
                    Through:            Mr. Sanjay Kumar Pathak &
                                        Mr. Sunil Kumar Jha, Advocate

                          versus

      KALYAN SINGH & ANR.                               ..... Respondents
                   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.19984/2014 (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.19983/2014 (u/S 151 CPC) Allowed subject to all just exceptions.

LA.APP. 385/2014 & C.M. No.19985/2014 (u/O 41 R 3A r/w Sec. 151 CPC) & C.M. No.19986/2014 (u/O 41 R 5 r/w Sec. 151 CPC)

Impugned judgment of 17th April, 2014, 2014 grants compensation in respect of acquisition of land in village Burari, Delhi vide notification

LA.APP No.384/2014 Page 1 of 18th July, 2003, under Section 4 of the Land Acquisition Act while relying upon a decision 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 this Court in Jagdeep (supra) and 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.384/2014                                                 Page 2