Union Of India vs Deepak Kumar & Anr.
2014 Latest Caselaw 6580 Del

$~5
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                   Date of Decision: December 08, 2014
+     LA.APP. 62/2014 & C.M.APPL.3019/14
      UNION OF INDIA                                   ..... Appellant
                    Through:         Mr. Yeeshu Jain and Mr. K.S.M.
                                     Vimal Kanth, Advocates for
                                     appellant-UOI

                         versus

      DEEPAK KUMAR & ANR                              .....Respondents
                  Through:           Mr. Kunal Sharma and Mr.
                                     Abhishek Singh, Advocates for
                                     respondent No.2-DDA

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                         JUDGMENT

% (ORAL)

Impugned judgment of 20th April, 2013 grants compensation in respect of acquisition of land acquired in village Holambi Kalan, Delhi vide Notification of 22nd August, 2001 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.266/2008 titled Jai Singh v. Union of India decided on 24th August, 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 Jai Singh (supra). In the considered LA.APP. 62/2014 Page 1 opinion of this Court, there is no substance in this appeal.

In view of aforesaid, the appeal and the applications are dismissed while leaving the parties to bear their own costs.

                                                        (SUNIL GAUR)
                                                           JUDGE
      DECEMBER 08, 2014
      s




LA.APP. 62/2014                                                    Page 2