UNION OF INDIA Vs. JAGDISH (DECEASED)

JUDGEMENT

(1.) This appeal under Section 54 of the Land Acquisition Act, 1894 impugns the judgment and decree [dated 20th September, 2003 in LAC No.673/1989 of the Court of Additional District Judge, Delhi] on a Reference under Section 18 of the Act, enhancing the compensation with respect to acquired land of the respondents, from Rs. 2,600/- per bigha to Rs. 67/- per sq. yds.

(2.) The appeal is accompanied with CM No.11210/2014 for condonation of delay of 3818 days in filing thereof.

(3.) The appeal and the application for condonation of delay came up first before this Court on 16th July, 2014 when notice of the application for condonation of delay was ordered to be issued to the respondents. Since then, the matter is pending for completion of service of respondents. The counsel, only for respondents no.2,3 & 5 appears and none appears for the other respondents despite service.