PURAN CHAND Vs. COLLECTOR, LAND ACQUISITION, HPPWD

JUDGEMENT

(1.) This Regular First Appeal Is Directed Against The Award Dated 10.4.1989 Passed By The District Judge, Mandi, Kullu And Lahaul-Spiti Allegedly In Land Reference Petition No. 5 Of 1989. Since The Appeal Is Barred By 22 Years, 6 Months And 7 Days, Separate Application For Condonation Of Delay Under Section 5 Of The Limitation Act Has Been Filed.

(2.) According To The Applicant-Appellant The Reference Was Answered By The Reference Court In Reference No. 5 Of 1989, Titled As Shadhu Ram Alias Sadham Ram Vs. Land Acquisition Collector On 10.4.1989. Son Of Sadham Ram, Namely, The Applicant-Appellant Filed An Application Under Section 28-A Of The Land Acquisition Act (Hereinafter Referred To As The "Act" For Brevity Sake) On 20.7.2003 Before The Collector. He Dismissed The Same On 28.10.2009. The Review Petition Was Filed On 10.3.2010.

(3.) The Reply Has Been Filed By The Respondentstate. According To The Reply, The Reference Petition No. 5 Of 1989 Was Decided On 10.4.1989 And The Name Of The Party Was Budhu Ram Son Of Hukmu And Not Shadu Ram Alias Sadham Ram As Mentioned In The Application. It Is Further Stated That The Delay Has Remained Unexplained.