CHANNAPPA Vs. SPECIAL LAND ACQUISITION OFFICER; EXECUTIVE ENGINEER

JUDGEMENT

(1.) This appeal is by the appellant against the common judgment and award dated 1st October 2010 passed in LAC No.23/2006 on the file of the Senior Civil Judge, Harihar in respect of acquisition of Sy.No.76/4 situated at Dodderi Village, Belagutti Hobli, Honnali Taluk by the respondents for the purpose of construction of Canal under Upper Tunga Project and it is not in dispute that the said land is dry land.

(2.) The learned counsel appearing for the appellant has filed I.A. No.1/2014 seeking to condone the delay of 1314 days in filing the above appeal.

(3.) Heard the learned counsel appearing for the appellant Sri.Yadava K. He submitted that the delay in filing the above appeal is explained at paragraphs 2 and 3 of the affidavit and the same may kindly be accepted and delay may be condoned and appeal may be heard on merit.