Delhi High Court
Sudharshan Kumar Kapoor (D) Thr Lrs vs Union Of India & Anr. on 8 December, 2014
Author: Sunil Gaur
Bench: Sunil Gaur
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: December 08, 2014
+ LA.APP. 334/2014
SUDHARSHAN KUMAR KAPOOR (D) THR LRS ..... Appellant
Through: Mr. M.C. Verma, Advocate
versus
UNION OF INDIA & ANR .....Respondents
Through: Mr.Yeeshu Jain and Mr. K.S.M.
Vimal Kanth, Advocates for
respondent No.1-UOI
Mr.Kunal Sharma, Advocate for
respondent No.2-DDA
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
JUDGMENT
% (ORAL) C.M.APPL. No.13275/2014 (for condonation of delay) There is delay of 784 days' in filing the accompanying appeal. The reason put forth for the delay occasioned is misplacing of the file by the counsel, but the averment made in the application is not supported by the affidavit of the counsel. Thus, there is no justification to condone the inordinate delay in filing the accompanying appeal.
Accordingly, the application is dismissed.
LA.APP. 334/2014In view of order passed in C.M.APPL.13275/2014, this appeal is dismissed as time barred as well as on merits as the impugned judgment rightly assesses the market value of the land in question while relying LA.APP. 334/2014 Page 1 upon the decision of a co-ordinate Bench of this Court in LA APP. No.266/2008 titled Jai Singh v. UOI decided on 23rd August, 2011.
The appeal is accordingly disposed of.
(SUNIL GAUR)
JUDGE
DECEMBER 08, 2014
s
LA.APP. 334/2014 Page 2