KETHU PENCHAL REDDY Vs THE SPECIAL DEPUTY COLLECTOR (LA)
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-010946-010946 / 2018
Diary number: 39281 / 2018
Advocates: ABHIJIT SENGUPTA Vs
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 10946 OF 2018
[@ SPECIAL LEAVE PETITION (C) NO. 28984/2018]
KETHU PENCHAL REDDY & ORS. APPELLANT(S)
VERSUS
THE SPECIAL DEPUTY COLLECTOR (LA) RESPONDENT(S)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. In the nature of the order we propose to pass in
this matter, it is not necessary to issue notice to
the respondent, since in any case they will get a
chance before the High Court and since we are not
dealing with the matter otherwise on merits.
3. An attempt of the appellants for enhancement of
compensation was declined by the High Court only on
the ground of delay. In identical circumstances and
pertaining to the very same acquisition, this Court,
in Civil Appeal No.1045/2018, has passed the
following judgment:-
“1. Leave granted.
2. The High Court, as per the impugned
order, declined to consider the claim made
by the appellant(s) for enhancement of
1
compensation on the ground of unexplained
delay in approaching the High Court. In
cases where the claim is made for
enhancement, this Court has taken a
consistent view that in case the claimants
are denied the statutory benefits for the
period covered by delay, a lenient view
should be taken while condoning the delay.
3. Having regard to the facts and
circumstances of the case, we condone the
delay on the part of the appellant(s) in
approaching the High Court on the condition
that for the period of delay, they shall
not be entitled to any statutory benefits
in case any enhancement is granted by the
High Court on merits.
4. Since we are bereft of other
particulars on merits, we remit the matter
to the High Court for consideration of the
claims made by the appellant(s) on merits.
The parties will appear before the High
Court on 01.11.2018. We request the High
Court to consider the matter expeditiously
since the claim pertains to the acquisition
in the year 1990.”
4. We do not find any ground for taking a different
stand. This appeal is also disposed of in terms of
the judgment, extracted above, with a further request
to the High Court to dispose of the appeal on merits,
expeditiously, with a rider that for the entire
period of delay the claimants will not be entitled to
any statutory benefits in the event of enhancement.
2
5. Pending interlocutory application(s), if any, is
disposed of.
6. There shall be no order as to costs.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ HEMANT GUPTA ]
NEW DELHI; NOVEMBER 13, 2018.
3