Union Of India vs Jai Kumar & Anr.
2014 Latest Caselaw 5310 Del

$~4

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

+     LA.APP. 222/2014 & C.M.No.7036/2014

      UNION OF INDIA                                    ..... Appellant
                    Through:          Ms. Jyoti Tyagi, Advocate for
                                      Mr. Yeeshu Jain, Advocate

                         Versus


      JAI KUMAR & ANR.                                  .....Respondents

Through: Mr. D.P. Kaushik, Advocate for respondent No.2-DDA.

CORAM:

HON'BLE MR. JUSTICE SUNIL GAUR

Sunil Gaur, J (ORAL)

Learned counsel for appellant submits that the costs imposed vide order of 25th April, 2014 shall be deposited with the Delhi High Court Legal Services Committee positively within twelve weeks.

Let it be so positively done, failing which the costs be recovered from appellant in accordance with the law.

Impugned judgment grants compensation @ `12,96,455.89/- per acre with consequential benefits in respect of respondent's land situated in village Khera Kalan, Delhi acquired vide Notification of 27 th October, 1999, under Section 4 of the Land Acquisition Act, 1894.

LA.APP No.222/2014 Page 1 Upon hearing and perusal of record, this Court finds that the impugned order grants compensation at par with compensation granted to similarly situated persons in LA.APP No.358/2007, Hem Chander Malik Vs. Union of India & Ors., decided by a Coordinate Bench of this Court on 26th September, 2011.

In view of aforesaid, finding no palpable error in the impugned judgment, this appeal and application are dismissed.

                                                       (SUNIL GAUR)
                                                         JUDGE

OCTOBER 28, 2014
r




LA.APP No.222/2014                                              Page 2