BALU SAWALA VENUPURE Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) None for respondent No.2-The Acquiring Body.

(2.) This is an application seeking condonation of delay of 10 years and 30 days in preferring the First Appeal, challenging the impugned Judgment and Award passed by the Reference Court.

(3.) Learned Counsel for the applicant has invited my attention that even the acquiring body has challenged the impugned judgment and award and therefore, the applicants can very well file cross objections. He invited my attention to an order passed by this Court on 21/4/2022 in Civil Application No. 3703 of 2019 in First Appeal (Stamp) No. 16579 of 2018. In the said order passed by the single Judge, the respondents have preferred the First Appeal No.365 of 2010 against the impugned judgment and award. In the said order dtd. 28/4/2011 in para 2, this Court has observed thus;