Delhi High Court - Orders
Union Of India vs Smt Asha & Ors on 10 December, 2025
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 315/2025
UNION OF INDIA .....Appellant
Through: Mr. Sanjay Kumar Pathak, SC
with Mr. Sunil Kumar Jha, Mr.
M.S. Akhtar, Advs.
versus
SMT ASHA & ORS. .....Respondents
Through: Mr. Gaganmeet Singh
Sachdeva, Ms. Harshpreet
Singh Chadha, Mr. Hridyesh
Khanna, Advs. for R-4/DDA.
CORAM:
HON'BLE MS. JUSTICE RENU BHATNAGAR
ORDER
% 10.12.2025 CM APPL. 73514/2025 (Exemption)
1. Exemption allowed, subject to all just exceptions.
2. Application stands disposed of.
CM APPL. 73517/2025 (Delay of 187 days in filing the appeal)
3. The present application is filed on behalf of the appellant/applicant for condonation of delay of 187 days in filing the appeal.
4. In view of the reasons mentioned in the application, the same is allowed and the delay of 187 days in filing the present appeal is condoned.
5. The application stands disposed of.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/12/2025 at 21:12:20 CM APPL. 73515/2025 (seeking extension of time to make up the deficiency in Court fees)
6. The present application is filed on behalf of the appellant/applicant seeking extension of time to make up for the deficiency in the court fees.
7. For the reasons stated in the application, the application is allowed and the appellant is granted eight weeks' time to make good the deficiency in court fees.
8. The application stands disposed of.
LA.APP. 315/20259. The present appeal under Section 54 of the Land Acquisition Act, 1894 has been filed by the appellant challenging the Judgment and Order dated 10.02.2025 passed by the learned District Judge- 01(North), Delhi in LAC No. 458/2016 titled Smt. Asha & Ors. v. Union of India & Anr. in respect of land acquired of village Bhorgarh, Delhi vide Award No. 23/2003-04.
10. Issue notice.
11. Notice is accepted by the learned counsel for Respondent No. 4/DDA, who appears on advance notice.
12. Admit.
13. Let the record of the learned Reference Court also be requisitioned in the digital form.
14. In the meantime, notice shall be issued to remaining respondents, on the appellant taking appropriate steps within a period of one week, through all permissible modes.
15. List on 16th January, 2026 before the concerned learned Joint This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/12/2025 at 21:12:20 Registrar (Judicial) for completion of service.
16. At this stage, it is submitted by learned counsel for the appellant that connected Batch of appeals pertaining to Village Bhorgarh, including the lead matter, being LA.APP. 189/2015, titled Union of India v. Satender Singh & Anr., are listed in the category of Regular Matters.
17. In view of the above, list the present appeal along with connected batch of appeals, in due course in the category of 'Regular Matters'.
CM APPL. 73516/2025 (Stay)
18. By way of this application, learned counsel for the appellant/applicant prays for stay of the impugned Judgment and Order dated 10.02.2025 passed by the learned District Judge- 01(North), Delhi in LAC No. 458/2016 titled Smt. Asha & Ors. v. Union of India & Anr. in respect of land acquired of village Bhorgarh, Delhi vide Award No. 23/2003-04.
19. For the reasons stated in the aforesaid application, the operation of the impugned Judgment and Order dated 10.02.2025 shall remain stayed, subject to the appellant depositing the entire decretal amount within a period of eight weeks from today.
20. The application stands disposed of in the aforesaid terms.
RENU BHATNAGAR, J DECEMBER 10, 2025/bs/sm This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/12/2025 at 21:12:20