29 April 1997
Supreme Court
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UNION OF INDIA Vs RIISAL SINGH

Bench: K. RAMASWAMY,S. SAGHIR AHMAD,G.B. PATTANAIK
Case number: C.A. No.-003572-003572 / 1997
Diary number: 4733 / 1994
Advocates: Vs ARPUTHAM ARUNA AND CO


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PETITIONER: UNION OF INDIA & ORS.

       Vs.

RESPONDENT: SHRI RISAL SINGH

DATE OF JUDGMENT:       29/04/1997

BENCH: K. RAMASWAMY, S. SAGHIR AHMAD, G.B. PATTANAIK

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Delay condoned.      Leave granted.      This appeal  by special  leave arises from the judgment of the Delhi High court, made on October 30, 1991 in RFA No. 203/91.      Notification under Section 4(1) of the Land Acquisition Act,   1894  (for  short,    the  ’Act’)  was  published  on 27.7.1984 for  acquiring the  lands   for development of the Delhi   city.   The   Land   Acquisition   officer   awarded compensation at  the rate  of Rs.  17,000/- and Rs. 14,000/- per Bigha.   On  reference, the  civil  Court  enhanced  the compensation to Rs. 20,000/- and Rs. 25,000/- per Bigha.  On appeal,   by a  common judgment, the High court had disposed of as  many as 161 appeals. We are informed that against one of the   judgment  from that  batch, Appeal  No. 871/95  was filed and this court has dismissed the SPL  on the ground of delay as   well  as on  merit. When  we  asked  the  learned counsel for  the appellant   to  give the  number of  cases, though the  case was  adjourned from time to time, they have not been  able to  give any  number to  be lagged  with this appeal for  disposal.   In that view of the matter,  as many as 161,  which we take it for the time being as 159 appeals, against the  judgment,   appeals have been allowed to become final; as  one appeal  has  been  dismissed  by  this  court solitarily,  we decline to go into and examine the merits in the matter  for reducing   the          compensation.  Under these circumstances,   we  are constrained  to dismiss  this appeal. In  case the  appellants are  able to point out at a latter date   that  the appeals have been filed against  the rest of  159 appeals,  liberty is  given to  them to file an application for  review in  this appeal  and  it  should  be considered accordingly.      The appeal  is accordingly  dismissed  with  the  above directions. No costs.