EXECUTIVE ENGINEER Vs. SPECIAL LAND ACQUSITION OFFICER

JUDGEMENT

(1.) Learned HCGP takes notice for respondent No.1- State. Notice is not issued to respondent No.2, since the appeal is disposed off on a question of law.

(2.) This appeal is filed under Sec. 74(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 [ Hereinafter referred as "the 2013 Act"] laying a challenge to the Judgment & Award dtd. 22/3/2019 passed by the Reference Court in LAC No.995/2018 whereunder enhancement of compensation has been accorded. The above appeal is filed beyond the prescribed period of 60 + 60 = 120 days and there is a delay of 768 days in filing the appeal. An application is filed seeking condonation of delay.

(3.) Sec. 74(1) along with the Proviso thereto (sub-sec. (2) not being relevant) of the 2013 Act is noticed for ready reference: