ACHALA SALUJA Vs. UNION OF INDIA

JUDGEMENT

(1.) CM Appln. 25413/2014 (under Order 41, Rule 19 CPC) and 25414/2015 (under Section 5 of the Limitation Act for condonation of delay in filing the restoration appeal). CM Appln. No.25413/2014 is an application for restoration of the LA.APP.No.584/2011 which stood dismissed, though for non-prosecution but the order also disclosed that since the case of the appellant/applicant would be governed by the judgment passed by the Delhi High Court in Land Acquisition Appeal no.115/2011 (Jai Prakash v. Union of India and Anr.), which was dismissed, the appeal of the applicant is also required to be dismissed.

(2.) The land of the applicant in village-Bamnoli was acquired vide award no.01/2007-08 along with the land of other land owners.

(3.) The appellant had preferred a reference petition under Section 18 of the Land Acquisition Act, giving arise to LAC No.47/2010 in which the judgment and decree was passed on 22.03.2011.