RAN SINGH Vs. UOI

JUDGEMENT

(1.) By this order, we would dispose of four applications filed by the petitioners in the above writ petition.

(2.) CM No. 5369/2005 has been filed under Order 9 Rule 4 of the CPC for recalling the order dated 10/3/2005; CM No. 5370/2005 is an application under Section 5 of the Limitation Act praying for condoning the delay in filing CM 5369/2005; CM No. 6683/2005 has been filed under Order 47 Rule 1 read with Section 151 of the CPC for reviewing the order dated 10th March, 2005 and CM No. 6684/2005 is again an application under Section 5 of the Limitation Act for condoning the delay in filing CM No. 6683/2005.

(3.) The petitioners filed a writ petition in the year 1986 questioning the correctness of the notification issued under Section 4 of the Land Acquisition Act (hereinafter referred to as 'the Act') dated 27/1/84 in relation to the acquisition of land in the revenue estate of village Palam. Besides issuance of a declaration under Section 6, an award was made by the Collector in relation to the acquired land being award No. 157/86-87. The challenge in the writ petition was to the notification as well as to the award made by the Collector. This writ petition was dismissed by a Division Bench of this court vide order dated 10/3/2005 in view of the detailed reasons given in the cases of Smt. Chatro Devi v. Union of India and others WP(C) 424/1997 decided on 3/3/2005 and the judgment of the Supreme Court in the case of Delhi Administration v. Gurdeep Singh Uban and others JT 1999 (9) SC 223. As the counsel for the petitioners was not present on that date, the present applications have been filed for recalling and setting aside the order dated 10th March, 2005.