Delhi High Court - Orders
Dhanpati vs Union Of India & Anr on 4 January, 2022
Author: Amit Bansal
Bench: Amit Bansal
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 2/2022
DHANPATI ..... Appellant
Through: Mr. S.K. Sangwan, Advocate.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Sanjay Kumar Pathak, Mr. Sunil,
Kumar Jha and Mr. M.S. Akhtar,
Advocates for UOI/R-1
Ms. Arunima Dwivedi, ASC for
SDMC/R-2
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 04.01.2022 [VIA VIDEO CONFERENCING]
1. The present appeal has been filed under Section 54 of the Land Acquisition Act against the judgment dated 28th July, 2021 passed in LAC No. 03/2020, whereby the Reference Court had enhanced the compensation awarded to Rs. 19,000/- per square meter in respect of the acquired land, which is well below the prevalent market rate.
2. The counsel for the appellant submits that appeals by the Union of India in respect of same village and arising out of the same Award No. 02/2012/ROB/LAC/SW have already been admitted by this Court. Even the cross appeal of the respondents therein has been admitted.
3. Admit.
4. Notice of admission is accepted by the counsels appearing on behalf Signature Not Verified Signed By:ARUNA KANWAR LA.APP. 2/2022 Page 1 of 2 Signing Date:04.01.2022 22:29:45 of the respondents.
5. Let a copy of the appeal paper book be supplied to the counsel for respondent no. 1.
6. List along with L.A. APP. 109/2018.
AMIT BANSAL, J JANUARY 4, 2022 Sakshi R. Signature Not Verified Signed By:ARUNA KANWAR LA.APP. 2/2022 Page 2 of 2 Signing Date:04.01.2022 22:29:45