PRIYANEET KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioners challenged a notification dated 25th November, 1980 passed by the Respondents under Section 4 of the Land Acquisition Act as well as a notification dated 27th May, 1985 passed under Section 6 of the Act.

(2.) When the writ petition came up for final disposal on 9th March, 2005, no one appeared on behalf of the Petitioner. We examined the record with the assistance of learned counsel for the Respondents and found that the Petitioner had not made any averment in the writ petition that objections under Section 5A of the Act were filed. Under the circumstances, in view of the decision of the Supreme Court in Delhi Administration vs. Gurdip Singh Uban and Ors., JT 1999 (9) SC 223 as well as two decisions of this Court, we dismissed the writ petition.

(3.) Thereafter, the Petitioners filed three applications before us including an application for recalling the order dated 9th March, 2005. The other two applications are CM No. _______/2005 (not numbered) under Section 5 of the Limitation Act and CM No. _______/2005 (not numbered) an application for exemption from filing a certified copy of the order dated 9th March, 2005. We allow both these applications.