MAHENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Cm-89-Ci-2020 Application under Section 5 of the Limitation Act for condonation of delay of 1963 days in filing the present appeal against the award of the Reference Court, Gurugram dated 21.05.2014 has been filed. It is stated that the matter is covered by the judgment passed in RFA No. 5316 of 2014 titled as Pushpender Kumar and others vs. State of Haryana and another decided on 27.05.2016, whereby the amount has been enhanced from Rs.60 lakhs to Rs. 2,24,97,003/- per acre.

(2.) Accordingly, keeping in view the averments made in the application, duly supported by affidavit and in view of the fact that the interest of the State can be protected by denying the appellants the benefit of interest for 1963 days in view of the law laid down by the Apex Court in ' Imrat Lal and others vs. Land Acquisition Collector and others , 2014 14 SCC 133'and in 'Dhiraj Singh(D) through LRs and others vs. Haryana State and others,2015 1 SCC(Civ) 236', the application is allowed. The delay of 1963 days in filing the appeal is condoned, with the condition that the appellants shall not be entitled for interest on the enhanced compensation.

(3.) Cm stands disposed of. Main appeal