DHARMO DEVI Vs. ESTATE OFFICER, HARYANA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Application for condoning the delay of 44 days in refiling the appeal is allowed, in view of the averments made in the application, duly supported by affidavit. The delay of 44 days in refiling the appeal is condoned.

(2.) CM stands disposed of.

(3.) The present appeal filed under Section 54 of the Land Acquisition Act, 1894 (for short 'the Act') is directed against the Award of the Reference Court, Jhajjar dated 30.09.2004, pertaining to the notification dated 12.05.1995 and is barred by 5458 days in filing. Alongwith appeal an application bearing CM-1882-CI-2020 has been filed that the matter is covered by the Civil Appeal No. 19175 of 2017 decided on 17.11.2017 by the Apex Court.