VIJAY SALUJA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Mr. Sunil Kumar Jha, learned advocate appearing for UOI, files reply to the aforesaid applications today in the Court. The same is taken on record.

(2.) Heard counsels for the parties.

(3.) CM Appln. No. 4619/2016 is an application for restoration of the LA. APP. No. 585/2011 which stood dismissed on 16.05.2012, though for non -prosecution but the order also disclosed that since the case of the appellant/applicant would be governed by the judgment passed by the Delhi High Court in Land Acquisition Appeal No. 115/2011 (Jai Prakash v/s. Union of India & Anr.), which was dismissed, the appeal of the applicant is also required to be dismissed.