NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY Vs. RAMESHWAR @ RAMESH CHANDRA SHARMA (DEAD) THROUGH LEGAL HEIR AND ANOTHER

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and order dtd. 18/12/2018 passed by the High Court of Judicature at Allahabad in respective First Appeals No.657 of 2017 and other allied First Appeals by which after condoning the delay of 22 years in preferring the respective first appeals, the High Court has enhanced the amount of compensation for the lands acquired to Rs.149.00 per sq.yard, the New Okhla Industrial Development Authority (NOIDA) has preferred the present appeals.

(2.) Learned counsel appearing on behalf of the appellant (NOIDA) has vehemently submitted that there was a huge delay of 22 years in preferring the appeals by the land owners, which ought not to have been condoned by the High Court.

(3.) Learned Counsel appearing on behalf of the land owners have submitted that as such the land owners shall be entitled to compensation at Rs.297.00 per sq.yard as determined by this Honble Court in the case of Nanak (Deceased) through LRS. Vs. New OKHLA Industrial Development Authority and another decided on 26/9/2018 in Civil Appeal No.10013 of 2018.