RAM CHANDER Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The present appeal has been filed by the landowner seeking enhancement of compensation for the acquired land.

(2.) Briefly, the facts of the case are that vide notification dated 13.10.1995, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Haryana sought to acquire land situated within the revenue estate of village Sewah, Tehsil and District Panipat for Sewerage Nikas Yojna. The Land Acquisition Collector (for short, 'the Collector') assessed the market value of the acquired land @ Rs. 2,00,000/- per acre. Feeling dissatisfied, the land owners preferred objections. On reference under Section 18 of the Act, the learned court below vide award dated 31.3.2003 upheld the award of the Collector. Aggrieved against the award of learned Court below, the landowner is before this Court. Along with the appeal, application seeking condonation of delay of 2,417 days in filing the appeal has also been filed.

(3.) Learned counsel for the applicant-appellant submitted that delay in filing the present appeal before this Court be condoned. The contention is that delay should not come in the way for granting substantial justice and the technicality should give way to justice. The Court should be liberal in condoning the delay.