STATE OF PUNJAB Vs. BHAGTA (D) THROUGH LRS

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) The appellants are before this Court with certain grievances regarding the compensation awarded by the court in land acquisition proceedings. A batch of similar appeals came up before this Court, i.e. Civil Appeal Nos. 1949-1966 of 2016 & connected matters, when this Court passed the following Judgment :-

(3.) Heard Mr. V.K. Bali, learned senior counsel appearing for the State and the learned counsel appearing for the claimants/respondents. On going through the detailed affidavit filed by the State for condonation of delay of 492 days, we are of the considered view that the High Court should have appreciated the actual reason for the delay. We do not want to deal with the matter any further. Suffice it to say, that the High Court could have given the liberty to the State to take appropriate action against the erring officers, who apparently have caused delay deliberately.