Delhi High Court - Orders
Ajay Kumar & Anr vs Union Of India And Ors on 12 February, 2026
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15259/2022
AJAY KUMAR & ANR. .....Petitioners
Through: Mr. Ashutosh Rana, Adv.
versus
UNION OF INDIA AND ORS .....Respondents
Through: Mr. Sanjay Kumar Pathak (Standing
Counsel) with Mr Sunil Kumar Jha,
Mr. M. S. Akhtar, Miss Joohu Kumari,
Advs. for R-1 and R-3.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE MADHU JAIN
ORDER
% 12.02.2026
1. This hearing has been done through hybrid mode.
2. Ld. Counsel for the Petitioners and LAC shall place on record, their respective computations of interest on the next date of hearing before the Court.
3. Insofar as, order dated 8th October, 2025 is concerned, ld. Counsel for the LAC has given a statement that the entire amount of compensation is deposited with the worthy Registrar General of this Court.
4. Considering this submission, the Court vide order dated 8th October, 2025, granted the Petitioners the permission to withdraw the said compensation amount subject to honouring indemnity clause. The relevant portion of the said order reads as under:
"5. In view of the aforesaid indemnity clause, coming from the petitioners, who are claiming to be the 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 13/02/2026 at 20:45:53 purchasers of the property, prior to issuance of Section 4 Notification under the Land Acquisition Act, 1894, we deem it appropriate to allow petitioner to withdraw the said amount, subject to honouring aforesaid indemnity clause, which is accepted as an undertaking to this Court.
6. Accordingly, the petitioner shall be permitted to withdraw the amount of compensation."
5. The indemnity clause is already contained in the application which was filed by the Petitioners being CM 58275/2025. The said indemnity is now accepted on behalf of the Petitioners i.e., Mr. Ajay Kumar and Mr. Sandeep Dabas.
6. It is clear from the noting of the Registry that an amount of Rs. 43,36,685/- has been deposited by the LAC with the Worthy Registrar General of this Court and the same has been kept in a FDR.
7. Accordingly, let the Petitioners, Mr. Ajay Kumar and Mr. Sandeep Dabas appear before the Joint Registrar on 26th February, 2026 and on the said date, the amount deposited shall be released to the Petitioners along with the accrued interest thereon (minus TDS on the interest component).
8. When the matters listed before the Joint Registrar, the indemnity given by Mr. Ajay Kumar and Mr. Sandeep Dabas shall be accepted by the Joint Registrar, after recording the statement of the Petitioners.
9. List before the Court on 23rd April, 2026.
PRATHIBA M. SINGH, J.
MADHU JAIN, J.
FEBRUARY 12, 2026/prg/ck 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 13/02/2026 at 20:45:53