NANURAM Vs. LAND ACQUISITION AND REHABILITATION (IRRIGATION) OFFICER

JUDGEMENT

(1.) Learned Assistant Government Pleader Mr. Manraj Barot appears upon service of copy of the application in advance on behalf of the respondent State and its authorities, having regard to the facts of the case and with consent of learned advocates appearing for the parties, the application was taken up for final consideration.

(2.) It is to condone the delay of 538 days which has occurred in preferring the main appeal by the claimants that the present application is filed. The appeal is directed against judgment and award dated 21.6.2018 passed by the learned Principal Senior Civil Judge, Rajula in Land Reference Case No.325 of 2017.

(3.) Explaining the passage of time in filing of the appeal leading to delay, it is stated by the applicant that the possession of the land of the applicant, which was acquired, was taken in August, 2001. The applicant was rendered without land and without compensation having lost the source of earning. It is stated that more than twenty years for want of funds, the applicant was unable to take steps to file the appeal as he did not have money to meet with the Court fees and legal expenses. It is in this light that the delay has occurred, it is stated.