VED PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The claimant/landowner is in appeal against the award dtd. 28/2/2014, rendered by the Reference Court, vide which his claim petition under Sec. 18 of the Land Acquisition Act, 1894 (for short, 'the Act'), was dismissed being barred by time.

(2.) Learned counsel for the appellant could not point out as to how the conclusion arrived at by the Reference Court was either contrary to the record or suffered from any material illegality. Faced with this situation, he submits that he be permitted to withdraw the appeal, with liberty to the appellant to resort to the remedy envisaged under Sec. 28-A of the Act, for re-determination of compensation in terms of the award in question, dtd. 28/2/2014. In support of his prayer he relies upon an order and judgment of this Court rendered in the case of Ompal v. State of Haryana and others [RFA No. 6990 of 2013 (O&M), decided on 1/7/2015] and other connected matters.

(3.) The prayer made by learned counsel for the appellant is not opposed by learned State counsel.