Delhi High Court - Orders
Smt Santosh Suri And Ors vs Union Of India on 23 January, 2023
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Anoop Kumar Mendiratta
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14491/2022
SMT SANTOSH SURI AND ORS
..... Petitioners
Through: Mr. S.K. Rout, Mr. Omkan Prasad,
Mr. Ganesh Singh, Ms. Dimple
Dhamija, Mr. Aman Mehrotra,
Mr. Achin Saxena and Mr. Rahul
Kumar, Advs.
versus
UNION OF INDIA
..... Respondent
Through: Mr. Yeeshu Jain, SC with
Ms. Jyoti Tyagi and Ms. Manisha
Advs. for R-1
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 23.01.2023
1. This writ petition has been filed by the petitioners with the following prayers:
"It is respectfully prayed that this Hon'ble Court graciously be pleased to:-
a) allow the present Writ Petition and direct the Respondent/Land Acquisition Collector to forward the reference petitions under section 18 of the LA Act filed by the petitioners on 03/06/2019 to 12/03/2020 to the concerned court of Ld. ADJ at the earliest for adjudication, in the interest of justice.
b) Such other appropriate Writ, order or directions as this Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:27.01.2023 17:27:25 Hon'ble Court, in the facts and circumstances of
c) scase, may deem fit and proper be issued in favour of the petitioners."
2. In effect, the petitioners are seeking a reference to the learned ADJ for adjudication. The submission of Mr. S.K. Rout, learned counsel for the petitioners is that the LAC had last heard the learned counsel for the petitioners on May 11, 2022, but no order has been passed thereafter.
3. Ms. Jyoti Tyagi has taken instructions and states that the LAC who heard the matter is not in place and a new LAC has taken over the charge. She states that the new LAC shall hear the learned counsel for the petitioners and pass an order within ten weeks thereafter with regard to the prayer of the petitioners for making a reference to the learned ADJ. This submission of Ms. Jyoti Tyagi is acceptable to Mr. S.K. Rout.
4. Accordingly, it is directed that the parties shall appear before the LAC on February 7, 2023 at 2:30 PM who shall complete the hearing within a period of one week (thereafter) and shall pass appropriate orders in accordance with law within eight weeks thereafter.
5. With the above, the writ petition stands disposed of.
V. KAMESWAR RAO, J ANOOP KUMAR MENDIRATTA, J JANUARY 23, 2023/aky Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:27.01.2023 17:27:25