DARSHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of RFA Nos.862, 3646, 4613, 4616 of 2018 as the award impugned is common and the delay period is also similar. For brevity, the facts are being taken from RFA No.862 of 2018.

(2.) The present appeal under Section 54 of the Land Acquisition Act, 1894 is directed against the award dated 30.09.2004 passed by Reference Court, Jhajjar. The appeals are barred by as many as 4819 to 4863 days in filing the appeals and thus there is delay of almost 14 years in filing the appeals.

(3.) The ground taken in the application (CM-2279-CI-2018 in RFA-862-2018) for condonation is that the appellants are poor villagers and did not have sufficient funds and they came to know about the enhancement in RFA No.8 of 2005 on 11.03.2018 when other landowners told them about the enhanced amount. It is thereafter the appeals have been preferred.