Supreme Court - Daily Orders
Jayant Juneja vs Union Of India . on 18 October, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.1 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. NOS. 4 & 5/2016 in Civil Appeal No. 4115/2009
JAYANT JUNEJA Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(for modification of order dated 24.09.2007 and for bringing
additional documents and facts on records and office report)
Date : 18/10/2016 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. Gopal Jain, Sr. Adv.
Mr. Sonal Jain,Adv.
Ms. Heena Sharma, Adv.
Ms. Chinmayee, Adv.
For Respondent(s) Mr. Maninder Singh, ASG, Punjab
Mr. Vishnu B. Saharya, Adv.
Mr. Viresh B. Saharya, Adv.
for M/s. Saharya & Co.,Adv.
Mr Tarun Johri,Adv.
Ms. Rachana Srivastava,Adv.
Ms. Monika, Adv.
Mr. Sukrit R. Kapoor, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Shri Maninder Singh, Additional Solicitor General appearing for Delhi Development Authority submits that the land in dispute is badly required for construction of 100 Signature Not Verified mts. width road which connects National Highway No.1 to Digitally signed by RAJNI MUKHI Date: 2016.10.18 National Highway Nos. 8 and 10.
17:15:13 IST Reason:
Having heard Shri Gopal Jain, learned senior counsel appearing for the land owner, in larger public interest, we are of the view that in case the appellant could be
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compensated by an alternative piece of land roughly to the same extent, the disputed issues can be resolved.
Shri Jain, learned senior counsel appearing for the land owner also submits that he would be satisfied, in case the land value is given Rs. 38,533 per sq. mtr. which is said to be granted to the adjoining land by virtue of order of this Court.
We direct the Shri Maninder, learned Additional Solicitor General to get instructions from the Delhi Development Authority immediately.
However, we make it clear that this suggestion is made in larger public interest and without prejudice to the contentions available to the parties.
Post on 16.11.2016.
(Rajni Mukhi) (Renu Diwan)
SR. P.A. ASSISTANT REGISTRAR