Delhi High Court - Orders
Nobel Salon And Spa vs Union Of India & Ors on 17 February, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13970/2021
NOBEL SALON AND SPA ..... Petitioner
Through: Mr. Parmanand Yadav and Ms.
Ankita, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Rajesh Gogna, CGSC with Mr.
Arihant Jain, Adv. for R-1.
Ms. Kaadambari, SC for NHAI with
Mr. Sonu Kumar, Adv.
Mr. Kanwar Udai Bhan Singh
Sehrawat, Adv. for R-3.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 17.02.2022 CM No. 44080/2021 (exemption) Allowed, subject to all just exceptions. Application stands disposed of.
W.P.(C) 13970/2021 The record reflects that competent authority under the National Highways Act, 1956 had pronounced a supplementary award on 25 September 2020. Referring to that supplementary award, learned counsel for the petitioner submits that various improvements which were undertaken by it were also taken cognizance of and a valuation of the same duly taken note of. The award ultimately provided for the payment of compensation to Signature Not Verified Digitally Signed By:NEHA Signing Date:18.02.2022 17:22:46 the land owners. The grievance of the petitioner is that his claim for apportionment has not been attended to by NHAI.
However Mr. Singh, learned counsel who appears for the respondent No. 3 apprises the Court that by a subsequent order of 6 November 2020, the issue has come to be decided in favour of the private respondents. The Court however notes that the order of 6 November 2020 has not been placed on record.
In view of the above, this matter shall stand adjourned today for a period of four weeks to enable the petitioner to bring that order on the records of the present petition.
List on 23.03.2022.
YASHWANT VARMA, J.
FEBRUARY 17, 2022 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:18.02.2022 17:22:46