SUMIT MODI Vs. UOI & ANR

JUDGEMENT

(1.) This appeal under Section 54 of the Land Acquisition Act, 1894 impugns the judgment [dated 11th November, 2016 in LAC No.20A/13 (new No.83/16) of the Court of Additional District Judge02, West, Delhi] in a Reference under Section 30-31 of the Act apportioning the compensation for acquisition of land measuring 1 bigha 10 biswas in Khasra No.64/16 (1-10) of village Mundka equally between the appellant and the respondent No.2/ Gram Sabha, Mundka.

(2.) The appeal came up before this Court first on 10th March, 2017 when notice thereof was ordered to be issued and trial court record requisitioned. A counter affidavit has been filed by the respondent No.2 and to which a rejoinder has been filed by the appellant. The counsel for the appellant has been heard and the trial court record requisitioned perused.

(3.) Mr. Pawan Kumar Gangwal, advocate appears and states that he does not know anything about the case and he is appearing as a proxy for Mr.Pramod Kumar, advocate for Gram Sabha, Mundka who has chosen not to appear. The appearance of Mr.Gangwal is no appearance in law and Mr.Pramod Kumar, advocate having chosen not to appear inspite of having accepted the panel, cannot be awaited any further.