RAM MEHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The explanation submitted by the Registry is accepted.

(2.) At the oral request of learned counsel for the respondent, Delhi Electricity Supply Undertaking, is substituted by the new entity, North Delhi Power Limited. Amended memo of parties be filed within a week.

(3.) There are two sets of appeals, which will form subject matter of adjudication by the present judgment. The first set of appeals is filed by the claimants for enhancement of compensation determined in terms of the impugned judgment of learned Additional District Judge on a reference being made under Section 18 of the Land Acquisition Act, 1894 ( hereinafter to be referred to as, 'the said Act' ). The second set of appeals is filed by the Union of India through Land Acquisition Collector justifying determination of the value of land made by him and seeking to set aside enhancement of compensation granted by the Reference Court.