PATEL DASARATHBHAI KHEMABHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) RULE. Learned AGP waives service of notice of rule on behalf of respondent(s)-State.

(2.) Learned advocate for the applicants made a statement that if the delay in filing the captioned appeals is condoned, the claimants- applicants shall not claim interest for the delayed period. It is submitted that the applicants have no objection if such condition is imposed as was imposed by the Apex Court in K. Subbarayudu and Others Vs. The Special Deputy Collector (Land Acquisition), [(2017) 12 S.C.C. 840].]

(3.) In the totality of facts, sufficient cause is said to have been made out. The delay of 1071 days deserves to be condoned and the same is condoned. At the same time, in the facts and circumstances of the case and as per the statement made by learned advocate for the applicants, condition is imposed on each of the applicants/claimants that they shall not claim any interest for the delayed period in respect of the enhanced compensation, in the event, the appeals are allowed. Rule made absolute to the aforesaid extent.