STATE OF HARYANA Vs. BALWANT SINGH

JUDGEMENT

(1.) By this common Order, I propose to dispose of applications filed under Section 5 of the Limitation Act in Civil Revision Nos. 5138 to 5154 of 1997.

(2.) Before discussing the merit or other wise of the applications under Section 5 of the Limitation Act, reference to some facts giving rise to the present revision would be necessary.

(3.) Owners of the land whose land was acquired by notification under Section 4 of the Land Acquisition Act were awarded compensation vide award dated 5.7.1978. References were preferred by the claimants where the amount was enhanced against which Regular First Appeals were preferred by the claimants.