DEEP JOT SINGH Vs. UOI

JUDGEMENT

(1.) This writ petition was filed by the petitioner in 1999 after his efforts at recovering the compensation for the acquisition by the respondents of land belonging to him failed. It is only through the intervention and orders of this Court that ultimately the amount determined to be payable by the award was paid to the petitioner. The award was dated 10.9.1997 and the final payment was made, after a number of hearings, only on 16.2.2005. As regards the payment of interest on the period of delay, this Court by the judgment dated 5.5.2005 gave liberty to the petitioner to raise this issue along with the issue concerning grant of enhanced compensation before the Civil Court. Further in the judgment dated 5.5.2005, while disposing of the writ petition, this Court issued the following directions:

(2.) At the hearing of the matter on 8.5.2006, this Court was informed that the compliance report in terms of the above directions had not yet been filed in the Court. This Court accordingly directed that the concerned officers should remain present in the Court when the matter was listed next on 11.5.2006. Thereafter on 11.5.2006, a short adjournment was sought for filing an affidavit which ultimately appears to have been filed on 22.5.2006.

(3.) As an explanation for the failure to comply with the directions contained in the judgment dated 5.5.2005, it has been stated in para 4 of the said affidavit dated 22.5.2006 as under: