Har Kishan vs Union Of India & Anr.
2014 Latest Caselaw 5431 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                            Judgment delivered on: 31st October, 2014

+                               W.P.(C) 7423/2014

HAR KISHAN                                              ..... Petitioner
                     Represented by:   None.

                          Versus

UNION OF INDIA & ANR.                                ..... Respondents
              Represented by:          Ms.Jyoti Tyagi for Mr.Yeeshu
                                       Jain, Advocate for Respondent
                                       No.1/UOI.
                                       Ms.Mrinalini S. Gupta and
                                       Ms.Ruri Chopra, Advocates for
                                       Respondent No.2.


CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

W.P.(C) 7423/2014

1. By way of the present petition, the petitioner seeks directions against the respondent No.1 to make payment of enhanced award of Rs.19,34,440/- per acre to the petitioner for the land of the petitioner acquired alongwith other villagers of Mundka whose lands were acquired along with the petitioner and who were awarded the aforesaid compensation by the order of this Court.

2. Further seeks directions to pay difference of Rs.3,42,224-29/- per acre for the land of the petitioner acquired by the respondents as awarded

to the other land owners of Village Mundka.

3. Vide the present petition, the petitioner seeks compliance of the order dated 08.07.2011 passed by this Court.

4. For the said relief, the petitioner cannot seek shelter of Article 226 of the Constitution of India, however, he has to approach the Execution Court for compliance of the aforesaid order.

5. In view of the facts and circumstances of the case, the present petition is dismissed with liberty to file execution before the Execution Court.

SURESH KAIT (JUDGE) OCTOBER 31, 2014 sb