Union Of India & Anr. vs Nathu Singh & Ors.
2014 Latest Caselaw 6523 Del

I-19
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                  Date of Decision: December 05, 2014

+     LA.APP. 384/2014
      UNION OF INDIA & ANR.                             ..... Appellants
                    Through:           Mr. Sanjay Kumar Pathak &
                                       Mr. Sunil Kumar Jha, Advocate


                         versus

      NATHU SINGH & ORS.                               ..... 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.19970/2014 (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.19969/2014 (u/S 151 CPC) Allowed subject to all just exceptions.

LA.APP. 384/2014 & C.M. No.19996/2014 (u/O 41 R 5 r/w Sec. 151 CPC)

LA.APP.384/2014 Page 1 Impugned judgment of 30th August, 2014 grants compensation in respect of acquisition of land in village Burari, Delhi vide Notification of 18th July, 2003, under Section 4 of the Land Acquisition Act while relying upon a decision of this Court in LA.APP No. 971/2008, Rajbal & ors. Vs. Union of India & anr., 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 Rajbal (supra). There is no substance in this appeal.

Resultantly, this appeal and applications are dismissed.

                                                        (SUNIL GAUR)
                                                          JUDGE

DECEMBER 05, 2014
r




LA.APP.384/2014                                                      Page 2