SPL LAND ACQUISITION OFFICER Vs. GHANSHYAMBHAI NARANBHAI PATEL

JUDGEMENT

(1.) Rule. Mr.G.M.Amin, learned counsel, waives service of notice on behalf of the opponents. Having regard to the facts of the case, the application is heard today.

(2.) By filing the instant application, the applicants have prayed to extend time by two months to enable them to comply with directions contained in paragraph 9 of the judgment dated February 22, 2007 rendered in Special Civil Application No.19011 of 2006, by which they were called upon to decide the application dated December 29,2003 submitted by the respondents under Section 28A of the Land Acquisition Act, 1894 ( Sthe Act for short) and make payment of compensation found payable to them on or before May 10,2007.

(3.) It may be mentioned that the above referred to direction given by the Court in the judgment rendered in Special Civil Application No.19011 of 2006 was not complied with by the applicants and,therefore, they had moved Misc.Civil Application No.1241 of 2007 for extension of time by two months to enable them to comply with the said directions. The said application was granted by the Court vide order dated May 10,2007.