UNION OF INDIA Vs. PRABHATI

JUDGEMENT

(1.) Since the appellant has made good the deficiency in Court fee and the ad valorem court fee has been placed on the file, all the applications bearing CMs No. 2064/2006, 2067/2006 and 2080/2006 filed by the appellants under Section 149 of the Code of Civil Procedure (for short 'CPC') have become infructuous and are accordingly disposed of.

(2.) CMs No. 2064/2006, 2067/2006 and 2080/2006 stand accordingly disposed of.

(3.) By this order I would also dispose of the above three applications bearing CM No. 2065/2006, CM No. 2068/2006 and CM No. 2081/2006 filed by the appellant under Section 5 of the Limitation Act for condonation of delay in filing the present appeals on merits. The facts giving rise to the present appeals fall in a very narrow compass. The appropriate Government had issued a notification under Section 4 of the Land Acquisition Act (hereinafter referred to as 'the Act') on 10.11.1986 and the declaration under Section 6 of the Act was issued on 5.3.1987 intending to acquire 99 bighas 6 biswas of land situated in the revenue estate of village Kapashera for a public purpose namely 'for linking of Palam Diversion, NH No.8 with Gurgaon, Bye Pass vide Award No. 14/88-89 of village Kapashera.