FA/85/2009
2025 Latest Caselaw 1680 UK

Citation : 2025 Latest Caselaw 1680 UK
Judgement Date : 4 August, 2025

Uttarakhand High Court

FA/85/2009 on 4 August, 2025

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                         COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      04.08.2025                        FA No.85 of 2009
                                        Hon'ble Alok Kumar Verma, J.

The present Application (Civil Miscellaneous Application No.992 of 2019) has been filed by the applicants- appellants under Section 152 of the Code of Civil Procedure, 1908 for correction of decree.

2. Heard Mr. V.K. Kaparuwan, learned counsel for applicants-appellants, Mr. Ramji Shrivastava, learned counsel with Mr. Rakshit Shrivastava, learned counsel for respondent nos.1/1 & 1/2 and Mr. T.S. Bisht, learned Deputy Advocate General for respondent no.2.

3. An Appeal (First Appeal No.85 of 2009) was filed by the appellants under Section 54 of the Land Acquisition Act, 1894 against the judgment and decree dated 20.11.2008, passed by learned District Judge, Dehradun in Land Acquisition Case No.292 of 1990. The said Appeal (First Appeal No.85 of 2009) was dismissed on 02.04.2014.

4. Mr. V.K. Kaparuwan, Advocate, submitted on instruction that the applicants-appellants do not want to press the prayer no.1 of the Civil Miscellaneous Application (No.992 of 2019) in view of the order passed by learned Vth Additional District Judge, Dehradun on 27.07.2019 in Execution Case (No.02 of 2014). Accordingly, the prayer no.1 is dismissed as not pressed.

5. On the request of both the parties, the present Application (Civil Miscellaneous Application No.992 of 2019) is disposed of directing the Executing Court to calculate the amount in terms of the judgment dated 20.11.2008, passed by the learned District Judge, Dehradun and then proceed to decide the Execution Case (No.02 of 2014).

(Alok Kumar Verma, J.) 04.08.2025

Neha