LAKHMI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellants pray for condoning the delay of 2175 days (nearly six years) in filing the regular first appeal. The appellants were the owner of the land which was compulsorily acquired by the respondent(State) vide the various awards passed by the Land Acquisition Collector in the year 2010. Various owners including the appellants filed applications for referring the matter to the Court for determination of the compensation. On being referred, the Additional District Judge, Sonipat, enhanced the compensation on 31.01.2014. The various other owners filed the appeals before the High Court, whereas the appellants did not opt to file any appeal.

(2.) The High Court decided the appeals filed by the various owners on 16.02.2016, while further upward revising the market value. The appellants have filed this appeal on 07.09.2021. Paragraphs 2, 3 and 4 of the application seeking condonation of delay reads as under:-