Full Judgment Text
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PETITIONER:
UNION OF INDIA & ORS.
Vs.
RESPONDENT:
SHRI RISAL SINGH
DATE OF JUDGMENT: 29/04/1997
BENCH:
K. RAMASWAMY, S. SAGHIR AHMAD, G.B. PATTANAIK
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Delay condoned.
Leave granted.
This appeal by special leave arises from the judgment
of the Delhi High court, made on October 30, 1991 in RFA No.
203/91.
Notification under Section 4(1) of the Land Acquisition
Act, 1894 (for short, the ’Act’) was published on
27.7.1984 for acquiring the lands for development of the
Delhi city. The Land Acquisition officer awarded
compensation at the rate of Rs. 17,000/- and Rs. 14,000/-
per Bigha. On reference, the civil Court enhanced the
compensation to Rs. 20,000/- and Rs. 25,000/- per Bigha. On
appeal, by a common judgment, the High court had disposed
of as many as 161 appeals. We are informed that against one
of the judgment from that batch, Appeal No. 871/95 was
filed and this court has dismissed the SPL on the ground of
delay as well as on merit. When we asked the learned
counsel for the appellant to give the number of cases,
though the case was adjourned from time to time, they have
not been able to give any number to be lagged with this
appeal for disposal. In that view of the matter, as many
as 161, which we take it for the time being as 159 appeals,
against the judgment, appeals have been allowed to become
final; as one appeal has been dismissed by this court
solitarily, we decline to go into and examine the merits in
the matter for reducing the compensation. Under
these circumstances, we are constrained to dismiss this
appeal. In case the appellants are able to point out at a
latter date that the appeals have been filed against the
rest of 159 appeals, liberty is given to them to file an
application for review in this appeal and it should be
considered accordingly.
The appeal is accordingly dismissed with the above
directions. No costs.