(1.) WE heard the learned Government Pleader. This is a case where land was acquired for construction of an approach road to Dharmadam Bridge. The date of the Notification is 8.1.2005. The Land Acquisition Officer awarded a sum of Rs.22,048/= per cent.
(2.) ON a reference by the claimant, the land value was enhanced to Rs.50,000/= per cent. In LAA.No.550 of 2010, this Court has fixed the market value of the land at Rs.55,000/= per cent. It is not in dispute that the land involved in this case and the land involved in LAA.No.550 of 2010 are similar. If that be so, there can be no merit in the application to condone the delay. We dismiss the application to condone the delay. Consequently, the Appeal also stands dismissed.