PATEL KHODIDAS GANGARAM Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) In the facts of the case and with consent of learned advocates appearing for the parties, the application was taken up for final consideration.

(2.) The applicant has filed First Appeal against judgment and award dated 29.9.2010 of the Reference Court in Land Acquisition Reference Case No.2083 of 2006. In filing this appeal there has been delay of 3366 days. It is to condone this delay that the present application is filed.

(3.) After the deliverance of the judgment and award, certified copy was immediately applied on 11.10.2020. Explaining the passage of time which resulted into delay it was submitted that the applicant- claimant did not have funds to bare the expenses to prefer the appeal. The judgment and award was delivered in the year 2010, however, awarded compensation thereunder came to be deposited in the year 2013 only.