UNION OF INDIA Vs. PRAVEEN GUPTA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel on both sides.

(3.) This appeal by special leave arises from the judgment of the Division Bench of the Delhi High Court is made on July 14, 1992 in L.P.A. No. 36/92 dismissing the L.P.A. The learned single Judge had allowed the Writ Petition No. 936/89 on the ground that there was no justification for invoking the urgency clause in Section 17(4) of the Land Acquisition Act, 1894(1of 1894) (for short, the Act). Accordingly, the learned single Judge quashed the declaration under Section 6. The Division Bench dismissed the L.P.A. on the ground that there was inordinate delay of more than 200 days in filing the appeal. Thus, this appeal by special leave.