[2014] 8 S.C.R. 781
UNION OF INDIA & ORS.
v.
CHATRO DEVI & ORS.
(Civil Appeal Nos. 1831-1836 of 2009)
MAY 07, 2014
[DR. B.S. CHAUHAN, J. CHELAMESWAR AND M.Y.
EQBAL, JJ.]
A
B
Land Acquisition Act, 1894: s.5-A - Objections filed by
tenure-holders uls. 5-A - Subsequent proceedings quashed C
- Held: In view of C.A. No. 5478-8312014, State's appeal is
dismissed.
CIVIL APPELLATE JURISDICTION : Civil Appeal Nos.
1831-1836 of 2009.
From the Judgment and Order dated 11.05i.2007 of the
High Court of Delhi in W.P. (C) Nos. 424 of 19817, 2746 of
1985, 2815 of 1985, 607 of 1987, 2469 of 1985 aAd 1950 of
1985.
WITH
C.A. Nos. 903 of 2010, 7439 of 2009, 8483 of 2003, 5484-
88, 5489-94, 5495-98, 5499-501 of 2014.
D
·E
P. P. Malhotra, ASG, J. S. Attri, Geeta Luthra, Sanjay
F
Poddar, Vinay Bhasin, Mukul Rohatgi, Gopal Jain, Shyam
Divan, A. Sharan, Sandeep Bajaj, Siddharth Panda, D. S.
Mahra, Anshuman Nayak, Shadman Ali, Gaurav Sharma,
Chetan Chawla, Govind Kumar, Sonia Malhotra, Priyanka
Bharihoke, Yasir Rauf, Pradeep Misra, Daleep Kr. Dhayani, D.
G
N. Goburdhan, Narendra Goyal, Naina Dubey, Rohit Bhardwaj,
Anil Katiyar, H. S. Raina, Bhargava V. Desai, Shreyas Mehrotra,
R. N. Karanjawala, Manik Karanjawala, Ruby Singh Ahuja,
Krishna Hariani, Rohit Sharma, Aakanksha Munjhal,
781
H
782
SUPREME COURT REPORTS
[2014) 8 S.C.R
A
Karanjawala & Co .. , S. S. Khanduja, Archana Sharma,
Meenakshi Kalra, Shobha, Yash Pal Dhingra, Indra Sawhney,
Simran Mehta, Arvind Minocha, Veena· Minocha, Sumit Bansal,
Ateev Mathur, Richa Oberoi, Jagjit Singh Chhabra, Pankaj
Gupta, Anusuya Salwan, S. Janani, Kunal Kohli, G. Umapathy,
B Rakesh
K.
Sharma,
Venkatasubramanian,
S.
Ramasubramanian, R. Mekhala, P. V. Yogeswaran, Manish
Kumar, Amit Kumar, Piyush Kaushik, Rakesh K. Sharma, N.
S. Vasisht, Pradeep Misra, Daleep Kr. Dhayani, Sumit Bansal,
Gagan Gupta, Ateev P. Mathur, Vishnu B. Saharya (for Saharya
c & Co.), Advocates, with them for the appearing parties.
The Judgment of the Court was delivered by
ORDER
0
1. The facts and issue involved/ in the abovesaid appeals
E
are identical and have to be decided in terms of our judgment
passed today in Civil Appeal Nos. 5478-5483 of 2014.
2. The appeals are dismissed in terms thereof. No order
as to costs.
Devika Gujral
Appeals dismissed.
Lex