Delhi High Court - Orders
Delhi State Industrial And ... vs Sh. Shanti Swarup Raja And Anrs on 18 October, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~ 91
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 524/2023
DELHI STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION ..... Appellant
Through: Mr. Rajat Sehgal, Advocate
versus
SH. SHANTI SWARUP RAJA AND ANRS. ....Respondents
Through: Mr. Sanjay Kumar Pathak, Standing
Counsel for DDA
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 18.10.2023 CM APPL. 54307/2023 (For Exemption) Allowed, subject to all just exceptions.
Accordingly, the present application stands disposed of. CM APPL. 54305/2023 (for delay in filing)
1. This is an application under section 5 of the Limitation Act, 1963 seeking condonation of delay in filing the present appeal.
2. For the reasons stated in the application, the delay of 73 days in filing the present appeal is condoned.
3. The application stands disposed of.
CM APPL. 54306/2023 (for extension of time to file court fee)
4. This is an application seeking extension of time to affix the Court fees on the appeal.
5. For the reasons stated therein, the application is allowed. Further time of six (6) weeks is granted to affix the appropriate Court fees.
6. The application stands disposed of.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/10/2023 at 23:07:08 LA.APP. 524/2023 & CM APPL. 54304/2023 (for stay)
7. This is an appeal under section 54 of the Land Acquisition Act, 1894 impugning the judgment and order dated 03.05.2023 passed by the Additional District judge, North West, Rohini Courts, Delhi in LAC No. 299/2016 in respect of the award No. 8/2005-06/DC(N-W) pertaining to Revenue Estate of Village Rani Khera, Delhi.
8. Mr. Rajat Sehgal, learned counsel appearing for the Appellant submits that the issue raised in the present appeal is similar to the one raised in LA.APP. No. 99/2023 titled as 'Ram Kishan & Anr v. Union of India & Anr.' and is pending for adjudication in the category of Regular matters.
9. Issue notice. Notice is accepted by Mr. Sanjay Kumar Pathak, learned Standing Counsel appearing on behalf of Respondent No. 2, Union of India (UOI).
10. Upon Appellant taking steps within two (2) weeks, notice be issued to unserved Respondent No. 1, by all permissible modes.
11. Upon deposit of the entire decretal amount within six (6) weeks from today, the operation of impugned order shall remain stayed.
12. Admit.
13. List before the Joint Registrar for completion of service on 05.12.2023, qua the un-served Respondent.
14. Thereafter, list the present appeal in due course in the category of 'Regular along with L.A. APP No. 99/2023 MANMEET PRITAM SINGH ARORA, J OCTOBER 18, 2023/hp/rhc/ms This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/10/2023 at 23:07:08