VED PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) The applications for condonation of delay filed by the land owners, Union of India and the DMRC have been considered and delay condoned vide orders dtd. 24/11/2011, 25/11/2011, 17/11/2011, 9/12/2015, 6/8/2014, 13/2/2012 and 14/1/2022. Applications under Order 41 Rule 27 of the CPC filed by the Union of India which vide order dtd. 19/3/2015 and 6/7/2022 have been disposed of to the effect that their documents sought to be placed on record were being taken on record with their evidentiary value to be considered at the time of consideration of the appeals. Appeals

(2.) LA.APP. 691/2011 is the lead case.

(3.) The LA Appeals bearing numbers LA.APP. 691/2011, LA.APP. 701/2011, LA.APP. 29/2012, LA.APP. 696/2011, LA.APP. 711/2011 and LA.APP. 712/2011 are appeals filed by persons whose land, pursuant to notification No. F.7(26)/2000/L&B/LA/13537 dtd. 15/12/2000 under Sec. 4 of the LA Act, 1894 and declaration vide notification No.F.7(26)/2000/L&B/LA/MRTS/16126 dtd. 14/2/2001 under Sec. 6 of the said enactment, was acquired by the Government for construction of Mass Rapid Transit System, and the Land Acquisition Collector assessed the market value of the land and awarded the compensation @ Rs.9,900.00 per sq. meter, pursuant to which the reference under Sec. 18 of the Land Acquisition Act, 1894 was made by the persons whose land was acquired situated at Chhatra Marg, Mall Road, Civil Station and Kingsway Camp, Delhi.