(1.) Delay of 840 days condoned.
(2.) Leave granted.
(3.) The appellant is challenging the notification under S. 4(1) of the Land Acquisition Act published on February 3, 1970. Initially, he filed W. P. 649/84 and obtained stay of dispossession on February 16, 1984. That writ petition was dismissed on merits on March 32, 1992. The Land Acquisition Officer made the award on March 30, 1994 which was challenged in W. P. No. 2249 of 1994, but without success. Thus these appeals by special leave against the original writ petition as well as the second writ petition.