Sudharshan Kumar Kapoor (D) Thr ... vs Union Of India & Anr.
2014 Latest Caselaw 6579 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                     Date of Decision: December 08, 2014
+     LA.APP. 334/2014
      SUDHARSHAN KUMAR KAPOOR (D) THR LRS ..... Appellant
                  Through: Mr. M.C. Verma, Advocate

                          versus

      UNION OF INDIA & ANR                               .....Respondents
                    Through:            Mr.Yeeshu Jain and Mr. K.S.M.
                                        Vimal Kanth, Advocates for
                                        respondent No.1-UOI
                                        Mr.Kunal Sharma, Advocate for
                                        respondent No.2-DDA
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                          JUDGMENT

% (ORAL)

C.M.APPL. No.13275/2014 (for condonation of delay) There is delay of 784 days' in filing the accompanying appeal. The reason put forth for the delay occasioned is misplacing of the file by the counsel, but the averment made in the application is not supported by the affidavit of the counsel. Thus, there is no justification to condone the inordinate delay in filing the accompanying appeal.

Accordingly, the application is dismissed.

LA.APP. 334/2014 In view of order passed in C.M.APPL.13275/2014, this appeal is dismissed as time barred as well as on merits as the impugned judgment rightly assesses the market value of the land in question while relying

LA.APP. 334/2014 Page 1 upon the decision of a co-ordinate Bench of this Court in LA APP. No.266/2008 titled Jai Singh v. UOI decided on 23rd August, 2011.

The appeal is accordingly disposed of.

                                                     (SUNIL GAUR)
                                                        JUDGE
      DECEMBER 08, 2014
      s




LA.APP. 334/2014                                                    Page 2