PRABHATI DEVI (D) Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal filed under Section 54 of the Land Acquisition Act, 1894 is directed against the award dated 30.09.2004 passed by the Reference Court, Jhajjar. The appeal is barred by as many as 5263 days in filing the same and thus, there is a delay of almost 14 years in filing the appeal. The ground taken is that the appellants are poor villagers and not literate and only came to know about the enhanced compensation after the order of the Apex Court only on 11.04.2019 and, therefore, the appeal has now been filed.

(2.) In similar circumstances, bunch of cases against the same award were dismissed on 05.09.2019, the lead case of which was RFA No. 862 of 2018, Darshan Singh vs. State of Haryana and another. The reasons given in the said order read as under:-

(3.) The Apex Court in Mewa Ram had declined to grant the benefit of condonation of delay of more than 3 years, on the ground taken that similar matters were pending. Relevant portion of the judgment reads as under:-