Delhi High Court - Orders
Union Of India vs Sh. Tulsi Ram Dececased, Through Lrs And ... on 6 September, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 447/2023
UNION OF INDIA ..... Appellant
Through: Mr. Rajneesh Sharma, Advocate for
UOI
versus
SH. TULSI RAM DECECASED, THROUGH LRS AND ANR
..... Respondents
Through: Mr. R.K. Dhawan, Standing Counsel
for DDA with Ms. Nisha Dhawan,
Advocate for DDA/R-2
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 06.09.2023 CM APPL. 46238/2023 (for delay in filing)
1. This is an application under section 5 of the Limitation Act, 1963 seeking condonation of delay in filing the present appeal.
2. For the reasons stated in the application, the delay of 08 days in filing the present appeal is condoned.
3. The application stands disposed of.
CM APPL. 46239/2023 (for extension of time to file court fee)
4. This is an application seeking extension of time to affix the Court fees on the appeal.
5. For the reasons stated therein, the application is allowed. Further time of six (6) weeks is granted to affix the appropriat e Court fees.
This is a digitally signed order.
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6. The application stands disposed of.
CM APPL. 46240/2023 (for delay in refiling)
7. This is an application under section 151 of Code of Civil Procedure, 1908 seeking condonation of delay in filing the present appeal.
8. For the reasons stated in the application, the delay of 33 days in filing the present appeal is condoned.
9. The application stands disposed of.
LA.APP. 447/2023 & CM APPL. 46237/2023 (for stay)
10. This is an appeal under section 54 of the Land Acquisition Act, 1894 impugning the judgment dated 14.02.2023 passed in LAC No. 109/2018 in respect of the award No. 12/2005-06/ DC (NW) pertaining to Village Barwala, Delhi.
11. Mr. Rajneesh Sharma, learned counsel appearing for the Appellant submits that the issue raised in the present appeal is similar to the one raised in L.A. APP No. 138/2018 titled Chander Bhan (deceased) through LRs v Union of India & Ors, which was listed before this Court on 13.08.2018 and was admitted on the same day and is now listed in the category of 'Regular Matters'.
12. Issue notice. Notice is accepted by Mr. R.K. Dhawan, learned Standing Counsel appearing on behalf of Respondent No. 2, Delhi Development Authority (DDA).
13. Upon Appellant taking steps within two (2) weeks, notice be issued to unserved Respondent No. 1, by all permissible modes.
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 16/09/2023 at 17:22:56
14. Upon deposit of the entire decretal amount within six (6) weeks from today, the operation of impugned order shall remain stayed.
15. Admit.
16. List before the Joint Registrar for completion of service on 19.10.2023, qua the un-served Respondent.
17. Thereafter, list the present appeal in due course in the category of 'Regular Matters' alongwith L.A. APP No. 138/2018 titled as "Chander Bhan (deceased) through LRs vs. Union of India and Ors."
MANMEET PRITAM SINGH ARORA, J SEPTEMBER 6, 2023/rhc/ms Click here to check corrigendum, if any 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 16/09/2023 at 17:22:56