Union Of India vs Rati Ram
2014 Latest Caselaw 6549 Del

$~23
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                     Date of Decision: December 08, 2014
+      LA.APP. 387/2014
       UNION OF INDIA                                   ..... Appellant
                     Through:          Mr. Sanjay Kumar Pathak,
                                       Advocate

                          versus

       RATI RAM                                          ..... Respondent
                          Through:     Ms. Ruhi Chopra, Advocate for
                                       Ms. Mrinalini S. Gupta, Advocate

       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                          JUDGMENT

% (ORAL)

C.M.APPLN.20078/2014 (Exemption) Allowed subject to all just exceptions.

C.M.APPL. No.20080/2014 (for condonation of delay) There is delay of 85 days' in filing the accompanying appeal. The averments made in paragraphs No.2 to 4 of the application sufficiently explain the delay occasioned. The application is allowed and the delay is condoned.

The application is accordingly disposed of. C.M.APPL. No.20082/2014 (u/O 1 R 10 of CPC) Notice.

Ms. Ruhi Chopra, Advocate, accepts notice of this application on

LA.APP. 387/2014 Page 1 behalf of proposed party sought to be impleaded.

For the reasons stated in the application, it is allowed and DDA is impleaded as a second respondent. Amended memo of parties filed alongwith this application is taken on record.

The application stands disposed of.

LA.APP. 387/2014 & C.M.APPLs.20079/14 & 20081/14 Impugned judgment of 5th June, 2014 grants compensation in respect of acquisition of land acquired in village Burari, Delhi vide Notification of 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 titled Jagdeep & Ors. v. Union of India decided on 7th June, 2011.

Upon hearing and on perusal of the impugned judgment, I find that the compensation in respect of acquired land in question has been rightly assessed by the learned Reference Court while relying upon 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.

In view of aforesaid, the appeal and the applications are dismissed.

                                                        (SUNIL GAUR)
                                                           JUDGE
      DECEMBER 08, 2014
      s




LA.APP. 387/2014                                                    Page 2