A
B
[2014) 4 S.C.R. 262
RAJA RAM & ORS.
v.
UNION OF INDIA & ANR.
(Civil Appeal No. 4620 of 2009 etc.)
MARCH 28, 2014
[DR. B.S. CHAUHAN AND J. CHELAMESWAR, JJ]
Land Acquisition Act, 1894:
c
s.23 - Compensation - Claim for enhancement of
compensation - Held: In view of the judgment in C.A. No.
6251 of 2010, the prayer is declined.
CIVIL APPELLATE JURISDICTION : Civil Appeal No.
D 4620 of 2009.
From the Judgment and Order dated 30.11.2007 of the
High Court of Delhi in Land Acquisition Appeal No. 92 of 2007.
WITH
E Civil Appeal Nos. 4622, 4624 and 4623 of 2009.
SLP (Civil) Nos. 18981, 18982, 18983 and 18984 of 2008.
Priya Hingorani, Hingorani & Associates, Shobha, lndar
F Singh, Jyoti Rana, Prasanna Mohan, Satpal Singh for the
Appellants.
Puneet Taneja, Shweta Shalini, Dr. Kailash Chand,
Rachna Srivastava, Utkarsh Sharma, Pratiksha Chaturvedi for
G the Respondents.
262
H
RAJA RAM & ORS. v. UNION OF INDIA & ANR.
263
The Judgment of the Court was delivered by
A
DR. B.S. CHAUHAN, J.
In view of the judgment in Civil Appeal No.6251 of 2010,
the abovesaid appeals and special leave petitions are
accordingly dismissed.
B
R.P.
Appeals & SLPs dismissed.
Lex