ADIL SINGH Vs. UOI

JUDGEMENT

(1.) These applications preferred by the Union in the instant appeals are, with the consent of parties, being disposed of by this common order.

(2.) The applications purporting to have been preferred under Sec. 152 of the Civil Procedure Code seek this Court to make appropriate "amendments/corrections/clarification in para 20 of the final judgment/order dtd. 4/5/2021......"?. By the aforesaid decision, a learned Judge of the Court disposed of a set of appeals assailing the validity of the final judgment rendered by the Reference Court under Sec. 18 of the Land Acquisition Act, 1894. While L.A. Nos. 612/2008 and LA.APP. 749/2008 had been preferred by the landholders, L.A. No. 921/2008 was instituted by the Delhi Metro Rail Corporation [DMRC]. The UOI was a respondent in those appeals. While the appeal preferred by the DMRC came to be dismissed, the appeals of the landholders came to be partly allowed with the learned Judge enhancing the compensation which had been adjudicated as payable by the Reference Court. The judgment of this Court dtd. 4/5/2021 forms subject matter of challenge in Special Leave to Appeal Nos. 13193-13203/2021 preferred before the Supreme Court by the DMRC and the landholders which have been entertained and interim orders passed.

(3.) Mr. Pathak learned counsel appearing for the applicants as well as Mr. Mehta and Mr. Yadav, learned senior counsels appearing for the landholders, have rendered valuable assistance to this Court thus enabling it to muster together the facts of this protracted litigation. Since learned counsels addressed elaborate submissions touching upon the merits of the litigation underlying these appeals, it would be apposite to briefly notice the salient facts which would be relevant for the purposes of disposal of these applications.