RAJBIR SINGH (DECEASED) THROUGH LRS AND OTHERS Vs. DISTRICT REVENUE OFFICER-CUM-LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) For the reasons set out in the application, the delay of 59 days in re-filing the accompanying appeal is condoned. CM stands disposed of.

(2.) This is an application for condonation of delay of 665 days in filing the accompanying appeal.

(3.) All what has been urged by learned counsel for the applicants is that the matter in issue is squarely covered by the judgment, dated 23.09.2014, rendered by this court in RFA No.2174 of 2012 [Smt. Savitri Devi v. The Land Acquisition Collector, Gurgaon and others] and other connected cases, vide which in the appeals arising out of the same acquisition, this court had enhanced the compensation awarded to the landowners.