(1.) All these appeals, under Section 54 of the Land Acquisition Act, 1894, impugn the order/s/judgment/s of the Additional District Judge (LAC), Delhi (hereinafter called the Reference Court) in References under Sections 18 and 19 of the Act, with respect to LAC Award No.13/2001-02 with respect to acquisition of property No.8, Jantar Mantar Road, New Delhi.
(2.) The appeals were admitted for hearing.
(3.) On 7th August, 2018, CM No.47184/2017 of the respondent no.2 in LA.APP.No.812/2008, for substituting the security furnished for withdrawing the compensation deposited in the Court by the appellant therein viz. Delhi Metro Rail Corporation Limited (DMRC), came up before the undersigned, when finding that the appeal itself was of the year 2008, it was deemed appropriate, that instead of the application, the appeal itself be taken up for hearing. On being informed that other appeals aforesaid, also preferred against the same/similar judgment/order/s and / or pertaining to the acquisition of the land of the share of others in the same property were also pending consideration, all the appeals were ordered to be listed together for hearing.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN