DELHI ADMN Vs. JAI PRAKASH

JUDGEMENT

(1.) The aforesaid appeal was disposed of vide judgment and order dated 9.11.2009 when none appeared for the contesting respondent i.e. R-1 who has sought modification of the said judgment and order.

(2.) Land comprised in Khasra No.183 and 207 in the revenue estate of village Bharola was acquired pursuant to a notification dated 13.11.1959 issued under Section 4 of the LA Act 1894 and in respect whereof the award was published on 31.10.1968 and possession taken over on 15.11.1968.

(3.) Late Sh.Kuria S/o Sh.Shiv Narain was the recorded bhoomidar of the land in question and thus compensation as per the award was received by him on 21.02.1972. Kuria expired on 28.1.1975 and it is not in dispute that when he died Kuria was an issueless bachelor.