Delhi High Court - Orders
Ranvir Singh Rana vs Govt Of Nct Of Delhi And Anr on 18 May, 2021
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Amit Bansal
$~2&3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 788/2021
RANVIR SINGH RANA ..... Petitioner
Through: Mr.Medhanshu Tripathi, Adv.
versus
GOVT OF NCT OF DELHI AND ANR ..... Respondents
Through: Mr.Rajneesh Sharma, Adv.
AND
+ W.P.(C) 789/2021
INDER SINGH (DECEASED)
THROUGH LR KRISHAN RANA ..... Petitioner
Through: Mr.Medhanshu Tripathi, Adv.
versus
GOVT OF NCT OF DELHI AND ANR ..... Respondents
Through: Mr.Rajneesh Sharma, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 18.05.2021 [VIA VIDEO CONFERENCING]
CM No.2003/2021 in W.P.(C) 788/2021 and CM No.2004/2021 in W.P.(C) 789/2021 (both for exemption)
1. Allowed, subject to just exceptions and as per extant Rules.
2. The applications are disposed of.
W.P.(C) 788/2021 and W.P.(C) 789/2021
3. The petitioners have filed these petitions seeking a direction to the respondent Land Acquisition Collector, to send the applications dated 23rd March, 2012 of the petitioners, under Section 18 of the Land Acquisition Act, 1894, to the competent court of jurisdiction for adjudication.
4. Notice of the petitions was issued.
5. The counsel for the respondents states, that for reasons of personal illness, he has been unable to file the counter affidavit. He however states that W.P.(C) 788/2021 & 789/2021 Page 1 of 2 the petitioners, on 27th September, 2019 / 23rd December, 2019 submitted an application to the respondents, to know the status of applications dated 23rd March, 2012, claimed to have been filed under Section 18 of the Act seeking reference to the Court of District Judge for enhancement of compensation for compulsory acquisition of the land; however on making enquiries it was found that no such applications had been submitted by the petitioners on 23rd March, 2012; accordingly, the petitioners, vide communication dated 18th January, 2020 were so informed and impugning which communication and seeking reference, these petitions have been filed.
6. We have enquired from the counsel for the petitioners, what is there to show that the petitioners, on 23rd March, 2012 submitted the applications seeking reference.
7. The counsel for the petitioners states that he is also a proxy counsel and the main counsel Mr. Ajay Kumar Singh is not available being in his home town.
8. The respondents to file counter affidavits, by way of last opportunity, on or before 15th July, 2021.
9. The rejoinder affidavit, if any, be filed before the next date.
10. List on 23rd August, 2021.
RAJIV SAHAI ENDLAW, J AMIT BANSAL, J MAY 18, 2021 / SU W.P.(C) 788/2021 & 789/2021 Page 2 of 2