Union Of India vs P N Arora & Anr.
2014 Latest Caselaw 5760 Del

    *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      Date of Decision: 12th November, 2014
+       LA.APP. 74/2014
        UNION OF INDIA                                      ..... Appellant
                      Through:            Ms. Jyoti Tyagi, Advocate for
                                          Mr.Yeeshu Jain, Advocate

                             versus

        P N ARORA & ANR.                                    ..... Respondent
                      Through:            Mr. D.P. Kaushik, Advocate for
                                          respondent No.2-DDA
        CORAM:
        HON'BLE MR. JUSTICE SUNIL GAUR

                                JUDGMENT

(Oral)

Impugned judgment grants compensation for 'A' category of land @ `16,74,500/- per acre with consequential benefits to respondent in respect of his land situated in village Holambi Kalan, Delhi, which was acquired vide Notification of 22nd August, 2001, under Section 4 of the Land Acquisition Act, 1894.

Learned counsel for appellant fairly concedes that costs imposed vide order of 17th February, 2014 have not yet been paid and undertakes on behalf of appellant that cost of `500/- would be deposited with the Advocates Welfare Fund within six weeks.

Let it be so done.

Upon hearing and on perusal of the impugned judgment which relies upon a decision of a Coordinate bench of this Court in LA.APP No.

LA.APP No.74/2014 Page 1 266/2008, 'Jai Singh Vs. UOI & anr.', rendered on 23rd August, 2011, this Court finds no infirmity or illegality in the impugned order. As a result thereof, this appeal is dismissed, with no order as to costs.

                                                          (SUNIL GAUR)
                                                            JUDGE
NOVEMBER 12, 2014
r




LA.APP No.74/2014                                                      Page 2