LAWS(DLH)-2018-7-296

UNION OF INDIA Vs. PURAN SINGH & ORS

Decided On July 11, 2018
UNION OF INDIA Appellant
V/S
Puran Singh And Ors Respondents

JUDGEMENT

(1.) This appeal under Section 54 of the Land Acquisition Act, 1894 impugns the judgment [dated 30th August, 2017 in LAC No.216/2016 of the Court of Additional District Judge (ADJ)-04, South West District, Dwarka Courts, New Delhi] on a reference under Section 28A(3) of the Act for enhancement of compensation for the acquired land of the respondent at village Dhoolsiras, New Delhi.

(2.) The appeal, along with an application for condonation of 115 days delay in filing thereof, came up before this Court first on 9th April, 2018 when notice thereof was ordered to be issued.

(3.) The counsel for the respondents No.1 to 12 and the counsel for respondent No.13 Delhi Development Authority appear.