PRINCIPAL SECRETARY GOVT. OF PUNJAB Vs. KARAMJIT SINGH

JUDGEMENT

(1.) The present appeal, under Sec. 54 of the Land Acquisition Act, 1894, filed against the award of the Addl.District Judge, Amritsar dtd. 12/4/2016, is barred by 669 days.

(2.) The land was acquired for widening the road leading to Gurudwara Baba Bakala Sahib, vide notification dtd. 25/6/2010. The condonation of delay in filing the appeal has been sought on an apparent lack of knowledge by the official about the impugned award which was passed and that it came to the knowledge to the concerned official after a period of more than 2 years. In the explanation given in the application for condonation of delay, reliance has been placed upon the charge-sheet issued to the erring official. The said para reads as under:

(3.) In the application, it has further been averred that the impugned order had also been challenged in RFA-2777-2018 titled State of Punjab Vs. Kirpal Singh & others, decided on 10/7/2018, whereby the application for condonation of delay was dismissed by this court, by passing a speaking order. Apart from that, ground has been taken that the landowners have challenged the amount of compensation awarded and their appeals stand admitted.