JAI PAL Vs. UOI

JUDGEMENT

(1.) A request for adjournment is made by the son of the appellant on the ground that the counsel for the appellant is down with fever.

(2.) This is a regular second appeal which has been pending for the last nearly ten years and till date no substantial question of law has been formulated.

(3.) A perusal of the order sheets show that repeated adjournments have been taken on behalf of the appellant on the ground that the WP(C) no.3503/1992 titled Rati Ram & Anr. Vs. DDA & Anr. is pending before the High Court in which the notification purportedly showing the vesting of land with ASI has been under challenge and the decision of the said writ petition will have a bearing on the present regular second appeal.