NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY Vs. OMVIR SINGH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 28/1/2020, passed by the High Court of Judicature at Allahabad in First Appeal Defective No.308 of 2015, by which the High Court has rejected the said appeal after a period of approximately 16 years (as per the appellant, there was a delay of 26 years) by which the High Court has enhanced the compensation payable to the land owners to Rs.297.00 per sq.yard, NOIDA has preferred the present appeal.

(2.) The facts leading to the present appeal in a nutshell, are as under:

(3.) Learned Counsel appearing on behalf of the NOIDA has vehemently submitted that the High Court has materially erred in entertaining the appeal after a period of 16 years from the date of dismissal of the review application and after a period of 26 years from the date of the decision by the Reference Court.