UNION OF INDIA Vs. HEM SINGH

JUDGEMENT

(1.) THIS intra court appeal impugns the order dated 14th July, 2009 of the learned Single Judge of this Court of disposal of W.P.(C) No. 1684/1994 filed by the deceased respondent No. 1 now represented by his heirs impleaded at serial No. 1(a) to 1(j).

(2.) THE respondent No. 1 filed the writ petition from which this appeal arises impugning,

(3.) THE learned Single Judge, upon the said offer being made, instead of adjudicating the writ petition on merits, finding the suggestion / concession made by the respondent No. 1 / writ petitioner to be just, fair and equitable, disposed of the writ petition by, (i) directing the respondent No. 1 / writ petitioner to pay the said sum of Rs.26,01,846/ - together with simple interest @ 10% per annum with effect from 1st April, 1985, in three equal installments stretching till 1st March, 2010 and to in accordance with the terms and conditions contained in the offer letter dated 26th March,1985, surrender 59 sq. yds. of land besides the said 266 sq. yds., illegally encroached upon by the respondent No. 1 / writ petitioner and by (ii) directing the appellants to execute the transfer documents of the land in favour of the respondent No. 1 / writ petitioner.