UNION OF INDIA Vs. RAM SINGH AND OTHERS

JUDGEMENT

(1.) This is an application for condonation of delay in filing the Regular First Appeal against the award of the District Judge.

(2.) Succinctly, the relevant facts are these :

(3.) The Land of the respondents was acquired under the Land Acquisition Act, 1894, vide notification dated March 22, 1985 and the Land Acquisition Collector awarded Rs. 35,009.00 per acre as the market value of the land acquired. On reference under Sec. 18 of the land Acquisition Act made by the claimants, the District Judge enhanced the same to Rs. 50,000.00 per acre vide order dated Dec. 9, 1987. An application for certified copy of the order of the District Judge was made on Dec. 10, 1987. Copy was prepared on Jan. 4, 1988 and received on the same date. The appeal was presented on Oct. 15, 1988. It was pointed out by the office that the appeal was barred by time. Apart from this, various other objections were raised. The applicant preferred an application on Dec. 6, 1988 under Sections of the Limitation Act for condonation of delay though it bears the date as Dec. 5, 1988.