Delhi High Court - Orders
Union Of India vs Shyam Sunder Deceased Thr Lrs Sh Vinod ... on 29 July, 2025
$~73
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 195/2025
UNION OF INDIA .....Appellant
Through: Mr. Sunil Kumar Jha, Adv.
versus
SHYAM SUNDER DECEASED THR LRS SH VINOD
KUMAR VERMA & ORS. .....Respondents
Through: Mr. Anuj Chaturvedi, Ms.
Richa Dhawan, Ms. Shivani
Thakur Advs. for DUSIB
CORAM:
HON'BLE MS. JUSTICE RENU BHATNAGAR
ORDER
% 29.07.2025 CM APPL.45606/2025 (Exemption)
1. Allowed, subject to all just exceptions. CM APPL. 45607/2025 (Seeking extension of time to make up deficiency in court fee)
2. By way of this application, the appellant seeks extension of time to make up the deficiency in Court Fee.
3. For the reasons stated in the application, the same is allowed and the appellant is granted six weeks' time to make good the deficient Court Fee.
4. The application is, accordingly, disposed of. CM APPL. 45609/2025 (Condonation of Delay)
5. For the reasons stated in the application, delay of 177 days in filing the appeal is condoned.
This is a digitally signed order.
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6. The application stands disposed of.
LA.APP. 195/20257. The present appeal under Section 54 of the Land Acquisition Act, 1894 has been filed by the appellant challenging the Order/Judgment dated 29.10.2024 passed by the learned District Judge-02, West District, New Delhi in LAC No. 144/2016 titled Shyam Sunder & Ors. v. Union of India & Anr. in respect of Award No. 14/DC(W)/2006-2007 pertaining to Village Khampur Raya, New Delhi.
8. It is informed that the land in question is located at the Revenue Estate of the aforesaid village and other connected appeals arising out the same award, including LA No. 375/2023 titled Satish Kumar and Ors. v. Union of India and Ors. are pending before this Court.
9. Issue notice.
10. Notice is accepted by Mr. Anuj Chaturvedi, the learned counsel for Respondent No. 46, which is Delhi Urban Shelter Improvement Board, who appears on advance notice.
11. Admit.
12. Let the notice of this appeal be served to other remaining respondents, through all permissible modes.
13. List before the learned Joint Registrar (Judicial) for completion of service on 14th August, 2025.
14. Let the record of Reference Court be requisitioned in the digital format.
15. List the present appeal in due course along with LA. APP. No. 375/2023, in the category of 'Regular Matters'.
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 31/07/2025 at 22:09:34 CM APPL. 45608/2025 (Stay)
16. By way of this application, the appellant seeks stay of the Impugned Order/Judgement dated 29.10.2024 passed by the learned Courts, District Judge-02, West District, New Delhi in LAC No. 144/2016 titled Shyam Sunder & Ors. v. Union of India & Anr.
17. Subject to the deposit of the entire decretal amount with the Registrar General of this Court within a period of eight weeks, the operation of the Impugned Order/Judgement dated 29.10.2024 shall remain stayed.
18. The application stands disposed of in the aforesaid terms.
RENU BHATNAGAR, J JULY 29, 2025 bsn/pallavi/kz 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 31/07/2025 at 22:09:34