Indraj (since deceased) through LRS. Vs. Union of India and ANR.
[Civil Appeal No. 3927 of 2017 @ Special Leave Petition (C) No. 16456 of 2016]
[Civil Appeal No. 3905 of 2017 @ Special Leave Petition (C) No. 27651 of 2015]
KURIAN, J.
1. The delay is condoned on the condition that the appellants shall not be entitled for any interest for the period covered by the delay before the High Court, if any, and before this Court as well.
2. Leave granted.
3. It is not in dispute that the lands belonging to the appellants are similarly situated as the lands covered by the order dated 17.12.2014 passed in Civil Appeal No.9910 of 2011 and other connected matters.
4. Therefore, these appeals are disposed of in terms of the said order, which shall form part of this Judgment.
No costs.
.......................J. [KURIAN JOSEPH]
.......................J. [R. BANUMATHI]
New Delhi;
March 10, 2017.
Item No.4 Court No.7 Section XIV
Supreme Court of India
Record of Proceedings
Indraj (Since Deceased) Thr. Lrs. Vs. Union of India and ANR.
Petition(s) for Special Leave to Appeal (C) No(s). 27651/2015 arising out of impugned final judgment and order dated 07/06/2011 in LAAP No. 1232/2008 passed by the High Court of Delhi At New Delhi)
(with appln. (s) c/delay in filing SLP and office report) with SLP(C) No. 16456/2016 (with application for c/delay in filing SLP and Office Report)
Date: 10/03/2017
These petitions were called on for hearing today.
CORAM:
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s)
Ms. Shobha, Adv.
Mr. Bonny Mehra, Adv.
For Respondent(s)
Ms. Vibha Dutta Makhija, Sr. Adv.
Mr. V. Balaji, Adv.
Ms. Manjula Gupta, Adv.
Mr. Dishavaish, Adv.
Mr. B. K. Prasad, Adv.
Mr. Shantanu Sagar, Adv.
Mr. Anmol, Adv.
UPON hearing counsel the Court made the following
O R D E R
The delay is condoned on the condition that the appellants shall not be entitled for any interest for the period covered by the delay before the High Court, if any, and before this Court as well. Leave granted. The appeals are disposed of in terms of the signed non-reportable Judgment. Pending interlocutory applications, if any, stand disposed of.
Jayant Kumar Arora
Renu Diwan
Court Master
Assistant Registrar
Signed non-reportable Judgment is placed on the file
