Union Of India vs Angoori Devi & Anr.
2014 Latest Caselaw 5303 Del

Citation : 2014 Latest Caselaw 5303 Del
Judgement Date : 28 October, 2014

Delhi High Court

Union Of India vs Angoori Devi & Anr. on 28 October, 2014

$~23
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                   Date of Decision: 28th October, 2014

+      LA.APP. 235/2013
       UNION OF INDIA                                    ..... Appellant
                     Through:          Ms. Jyoti Tyagi, Advocate for
                                       Mr.Yeeshu Jain, Advocate

                          versus

       ANGOORI DEVI & ANR.                             ..... Respondents

Ms. Sriti Bisoi, Advocate for respondent No.2-

DDA CORAM:

HON'BLE MR. JUSTICE SUNIL GAUR

Sunil Gaur, J (ORAL)

C.M.No.15623/2014 (for delay)

The stand taken in paragraph No.3 of the instant application discloses bureaucratic lethargy, which has caused delay of 241 days' in filing the accompanying appeal. Applying the parameters governing condonation of delay, as reiterated by the Apex Court in Esha Bhattacharjee Vs. Raghunathpur Nafar Academy (2013) 12 SCC 649, to the instant case, I find that the delay occasioned has not been satisfactorily explained. Hence, this application is dismissed. LA.APP. 235/2013 & C.M.No.15622/2013 (for stay)

Impugned judgment grants compensation for 'A' category of land

LA.APP.NO.235/2013 Page 1 @ `14,75,000/- per acre with consequential benefits to respondents in respect of their land situated in village Holambi Khurd, Delhi acquired vide Notification of 7th August, 2000, under Section 4 of the Land Acquisition Act, 1894.

Since appellant's application seeking condonation of delay stands dismissed, therefore, this appeal is dismissed as time barred. Even on merits, impugned order suffers from no infirmity or illegality, as it grants compensation at par with compensation granted to similarly situated persons in LA.APP No. 266/2008, Jai Singh Vs. Union of India & Anr., decided by a Coordinate Bench of this Court on 23rd August, 2011 by a Coordinate Bench of this Court.

                                                        (SUNIL GAUR)
                                                          JUDGE
OCTOBER 28, 2014
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LA.APP.NO.235/2013                                                   Page 2