BIHAR CAUSTIC AND CHEMICALS LTD Vs. RAMESHWAR SHUKLA

JUDGEMENT

(1.) These two appeals under Section 54 of the Land Acquisition Act were heard together with the consent of the parties and are being disposed of by this common judgment. These appeals have arisen out of Reference Case Nos. 4 and JO of the year 1983 made under Section 18 of the Land Acquisition Act.

(2.) Admittedly in the said reference cases, the appellants were not the parties, But these appeals have been preferred by them allegedly as being persons adversely affected by the judgment dated 7-9-1987 and the award dated 17-9-1987 on the ground that it has to pay the amount of enhanced compensation awarded by the Land Acquisition Judge in the aforementioned two reference cases.

(3.) The appellants in the memo of appeal and or by way of a separate application had not brought on records the relevant and material facts for the purposf of determining as to how it is entitled to maintain the same, It. however, filed an application under Section 5 of the Limitation Act and the learned counsel for the parties have made their submissions on the basis of the materials brought on record in the matter of condonation of delay.