RAJ PAL Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) This appeal under Section 54 of the Land Acquisition Act, 1894 impugns the judgment and decree [dated 18th January, 2011 in LAC No.285A/09 (Unique ID No.02404C0232652009) of the Court of the Additional District Judge, Rohini] on a reference under Section 18 of the Act.

(2.) The appeal is accompanied with an application for condonation of 1610 days delay in filing thereof.

(3.) The appeal and the application came up first before this Court on 22nd September, 2015 when time of four weeks sought to make up deficiency in court fees was granted. Vide order dated 5th November, 2015, notice of the appeal and the application for condonation of delay was issued. The counsel for the respondent no.1 Union of India (UOI) and the counsel for the respondent no.2 Delhi Development Authority (DDA) have been appearing.