BHARAT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The application is for condonation of delay of 694 days in filing the appeal.

(2.) Ms. Jyoti Tyagi. Learned Advocate, opposes the prayer of the appellants/applicants for condoning the delay in preferring the appeal.

(3.) It is submitted on behalf of the appellants/applicants that after the judgment was pronounced by the Reference Court, the appellants/applicants contacted their counsel for filing execution petition. They were of the impression that after the compensation amount given by the Reference Court is made available to them through the executing Court then only appeal could be filed for enhancement of compensation. It is further submitted that the appellants/applicants received refund voucher in October, 2014 which was encashed later in the month of November, 2014. It was only thereafter that the appellants/applicants thought of preferring an appeal for enhancement. By that time they had also learnt that other land owners of the village in question had preferred the appeals for the enhancement of the compensation amount. This actually led to the delay of 694 days in preferring the appeal.