Supreme Court - Daily Orders
Bijender Singh & Others vs Union Of India on 15 September, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7182 OF 2015
(Arising out of S.L.P.(Civil) No.26963/2015)
(CC.No. 8762 of 2015)
Bijender Singh & Ors. .. Appellant(s)
Versus
Union of India & Anr. .. Respondent(s)
O R D E R
Delay condoned.
Leave granted.
Heard learned Counsel for the parties. There is no dispute that the matter is covered by the decision of this Court in Civil Appeal No.2091 of 2014 titled as Impulse India P. Ltd. vs. Union of India & Anr. The appellant has approached the Court after inordinate delay of 3.5 years which has not been sufficiently explained. This Court, however, in order to eradicate the heart burning of landowners, similarly situated, has ordered that in such cases equities would be balanced by disallowing any claim for payment of interest while granting enhanced compensation payable by the State. Learned Counsel for the Appellant prays that Signature Not Verified Digitally signed by Usha Rani Bhardwaj a similar Order may be passed in the present case. Date: 2015.09.17 16:43:54 IST Reason:
It is these circumstances that the Appeal is allowed. The Respondents are directed to pay enhanced 2 compensation as quantified and computed in conformity with Impulse India P. Ltd. vs. Union of India & Anr. However, the Respondents shall not be liable to make any payment on account of interest.
No order as to costs.
....................J. [ VIKRAMAJIT SEN ] ...................J. [SHIVA KIRTI SINGH ] NEW DELHI, SEPTEMBER 15, 2015.
3
ITEM NO.63 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)....../2015 CC No(s). 8762/2015 (Arising out of impugned final judgment and order dated 17/11/2014 in LAA No. 269/2014 passed by the High Court of Delhi at New Delhi) BIJENDER SINGH & OTHERS Petitioner(s) VERSUS UNION OF INDIA & ANR. Respondent(s) I.A. 1/2015(with c/delay in filing SLP and office report) Date : 15/09/2015 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN HON'BLE MR. JUSTICE SHIVA KIRTI SINGH For Petitioner(s) Mr. Kameshwar Singh, Adv.
Mr. Naresh Kumar,Adv.
For Respondent(s) Ms. Garima Prashad,Adv.
Ms. Rachana Srivastava,Adv. Ms. Garima Srivastava, Adv. Mr.Utkarsh Sharma, Adv. UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Leave granted.
The Appeal is allowed with no order as to costs.
(USHA BHARDWAJ) (SAROJ SAINI) AR-CUM-PS COURT MASTER
Signed Order is placed on the file.