INDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application for condonation of delay of 2328 days in filing of this appeal under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') against the judgment of the reference court dated 28.9.2005 passed under Section 18 of the Act by which the reference court enhanced the compensation granted by the Land Acquisition Collector.

(2.) The only facts which are pleaded for seeking condonation of delay are stated in para 3 of the application and which reads as under:-

(3.) Two grounds are therefore urged seeking condonation of delay (i) of not being able to contact the counsel and (ii) not being aware of right to file the appeal.