HANAMANTH AND ORS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, I.A. No. 1/2013 and the appeals are finally heard and disposed of by this order. I.A. No. 1/2013 is to condone the delay of 380 days in filing the appeals calling in question the order dated 30.01.2012 of the learned Single Judge declining to interfere with the validity and legality of the acquisition notifications issued under the Land Acquisition Act for acquiring the lands belonging to the appellants.

(2.) Although the explanation offered is far from satisfactory, nevertheless, in order to do justice, it is appropriate to condone the delay Accordingly, I.A. No. 1/2013 is allowed and delay condoned.

(3.) Heard the learned counsel for the appellants.