SH AJAY BAJPAI Vs. UNION OF INDIA

JUDGEMENT

(1.) C .M. No.9845/2014 (condonation of delay)

(2.) THE only facts pleaded for seeking condonation of delay as stated in para Nos.1 to 5 of the application read as under: -

(3.) THE issue with respect to condonation of delay in land acquisition matters is no longer res integra and there are three main judgments of the Supreme Court on this aspect. The earliest of the judgment is in the case of Mewa Ram (deceased) by his LRs and Ors. Vs. State of Haryana through The Land Acquisition Collector, Gurgaon, 1986 4 SCC 151. The second case is the recent judgment in the case of Basawaraj and Ors. Vs. The Special Land Acquisition Officer, 2014 AIR(SC) 746 Third judgment is the judgment in the case of Brijesh Kumar and Ors. Vs. State of Haryana and Ors, 2014 4 SCALE 50. In all the aforesaid cases, Supreme Court has reiterated the fact that once there is inaction and/or want of bonafide, and/or negligence, then, delay cannot be condoned.