STATE OF BIHAR Vs. SHIVJI SINGH

JUDGEMENT

(1.) THESE appeals are barred by limitation.

(2.) AFTER having heard learned counsel for the parties and taking into consideration the averments made in the limitation petitions, the delay in filing the appeals is condoned and the limitation petitions are thus allowed.

(3.) ADMITTED facts are that the lands of the writ petitioners -respondents were acquired by the State Government and awards under the provisions of the Land Acquisition Act were prepared. The writ petitioners -respondents objected to the amount of compensation and the matter was referred to the Civil Court and the Civil Court has passed the judgments and decrees in their favour enhancing the amount of compensation. When the State did not pay the amount of compensation to the writ petitioners - respondents they levied the execution case which has not been disposed of as yet. As there was delay in disposal of the execution proceeding the writ petitioners -respondents filed the writ petitions before this Court which has been allowed as stated above.