Delhi High Court - Orders
Khazan Singh @ Khajan Singh (Through His ... vs Govt. Of Nct Of Delhi on 10 December, 2025
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14762/2024
KHAZAN SINGH @ KHAJAN SINGH
(THROUGH HIS LRs) .....Petitioner
Through: Mr. N. S. Dalal and Mr. Adamaya Pal
Singh, Advocates
versus
GOVT. OF NCT OF DELHI .....Respondent
Through: Mr. Mayank Rai, Advocate for R-2
and R-3
CORAM:
HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 10.12.2025 CM APPL. 78098/2025(Early Hearing)
1. This is an application for early hearing preferred by the petitioner. For the reasons submitted, the present application is allowed.
2. The application, accordingly, stands disposed of. W.P.(C) 14762/2024
3. The issue is covered by the decision of Division Bench of this Court delivered in W.P.(C) 16714 of 2023 titled Smt. Poonam and Ors. v. Govt. of NCT of Delhi and Ors. decided on 12th February 2024. Though counsel for the respondent has raised an objection by relying on the notification dated 14th October 2011, claiming that the said notification expressly bars the payment of the interest, this Court, in the said petition, has held that such 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 15/12/2025 at 20:38:13 notification cannot be contrary to the provisions of Section 34 of the Land Acquisition Act, 1894.
4. The review preferred against the said order was already dismissed by the Division Bench of this Court on 8th August 2025, and as such, the said order has attained finality.
5. In such an eventuality, the only option left to the respondent is to pay the interest as is claimed.
6. As prayed by the counsel for the respondent, we grant time till 15th December 2025, to take instructions within a week not only with regards to the calculations but also regarding the amount of interest as is claimed in the petition be released to the petitioner.
7. List on 15th December 2025, in the Supplementary List.
8. The date already fixed, i.e., 22nd December 2025, stands cancelled.
9. Order be uploaded on the website of this Court.
NITIN WASUDEO SAMBRE, J ANISH DAYAL, J DECEMBER 10, 2025/pr/ss 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 15/12/2025 at 20:38:13