SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise out of final judgment and order dtd. 30/10/2019 passed in RFA No.1013/2019 and RFA -1617- 2019 (O&M) by the High Court of Punjab and Haryana at Chandigarh, whereby the delay in preferring the appeals before the High Court from the order dtd. 31/1/2005 [Hereinafter referred to as "Reference Court"], passed by the Additional District Judge, Jhajjar, in LAC Case No.57 of 2000 and LAC No.60/2000/2004, was refused to be condoned.

(3.) Several parcels of land were acquired by the State for public purposes, namely, for the development and utilization of land as residential and commercial area in Sector-2, Bahadurgarh.