Delhi High Court
Union Of India vs Shashi Aggarwal & Anr. on 28 October, 2014
Author: Sunil Gaur
Bench: Sunil Gaur
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 28th October, 2014
+ LA.APP. 223/2013
UNION OF INDIA ..... Appellant
Through: Ms. Jyoti Tyagi, Advocate for
Mr.Yeeshu Jain, Advocate
versus
SHASHI AGGARWAL & ANR. ..... Respondents
Through: Ms. Sriti Bisoi, Advocate for
respondent No.2-DDA
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
Sunil Gaur, J (ORAL)
C.M.No.15383/2013 (for delay) The stand taken in paragraph No.3 of the instant application discloses bureaucratic lethargy, which has caused delay of 208 days' in filing the accompanying appeal. Applying the parameters governing condonation of delay, as reiterated by the Apex Court in Esha Bhattacharjee Vs. Raghunathpur Nafar Academy (2013) 12 SCC 649, to the instant case, I find that the delay occasioned has not been satisfactorily explained. Hence, this application is dismissed.
LA.APP. 223/2013 & C.M.No.15382/2013 (for stay) Impugned judgment grants compensation for 'A' category of land LA.APP.NO.223/2013 Page 1 @ `12,96,455.89/- per acre with consequential benefits to respondents in respect of their land situated in village Khera Kalan, Delhi acquired vide Notification of 27th October, 1999, under Section 4 of the Land Acquisition Act, 1894.
Since appellant's application seeking condonation of delay stands dismissed, therefore, this appeal is dismissed as time barred. Even on merits, impugned order suffers from no infirmity or illegality, as it grants compensation at par with compensation granted to similarly situated persons in LA.APP No.358/2007, Hem Chander Malik Vs. Union of India & Ors., decided by a Coordinate Bench of this Court on 26th September, 2011.
(SUNIL GAUR)
JUDGE
OCTOBER 28, 2014
r
LA.APP.NO.223/2013 Page 2