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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 3905 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 27651 OF 2015 ]  INDRAJ (SINCE DECEASED) THR. LRS.            Appellant(s)

                               VERSUS UNION OF INDIA AND ANR.                      Respondent(s)

WITH CIVIL APPEAL NO. 3927 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 16456 OF 2016 ]  

J U D G M E N T

KURIAN, J.

1. The delay is condoned on the condition that the appellants shall not be entitled for any interest for the  period  covered  by  the  delay  before  the  High Court, if any, and before this Court as well.        2. Leave granted.

3. It is not in dispute that the lands belonging to the appellants are similarly situated as the lands covered by the order dated 17.12.2014 passed in Civil Appeal No.9910 of 2011 and other connected matters.

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4. Therefore, these appeals are disposed of in terms of  the  said  order,  which  shall  form  part  of  this Judgment.

No costs.    .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ R. BANUMATHI ]  

New Delhi; March 10, 2017.

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ITEM NO.4                 COURT NO.7               SECTION XIV                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s).  27651/2015 (Arising out of impugned final judgment and order dated  07/06/2011 in LAAP No. 1232/2008 passed by the High Court Of Delhi At New Delhi) INDRAJ (SINCE DECEASED) THR. LRS.                  Petitioner(s)                                 VERSUS UNION OF INDIA AND ANR.                            Respondent(s) (with appln. (s) c/delay in filing SLP and office report) WITH SLP(C) No. 16456/2016 (With application for c/delay in filing SLP and Office Report) Date : 10/03/2017 These petitions were called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s)  Ms. Shobha, Adv.

Mr. Bonny Mehra, Adv.                        For Respondent(s)  Ms. Vibha Dutta Makhija, Sr. Adv.  

Mr. V. Balaji, Adv.   Ms. Manjula Gupta, Adv.   Mr. Dishavaish, Adv.   Mr. B. K. Prasad, Adv.    Mr. Shantanu Sagar, Adv.  Mr. Anmol, Adv.  

UPON hearing counsel the Court made the following                          O R D E R  

The delay is condoned on the condition that the appellants shall not be entitled for any interest for the period covered by the delay before the High Court, if any, and before this Court as well.

Leave granted.

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The  appeals  are  disposed  of  in  terms  of  the  signed non-reportable Judgment.

Pending interlocutory applications, if any, stand disposed of.

(Jayant Kumar Arora) Court Master  

(Renu Diwan) Assistant Registrar

(Signed non-reportable Judgment is placed on the file)