DIRECTOR SHEEP HUSBANDRY Vs. SUDESH KUMARI

JUDGEMENT

(1.) Applicant seeks condonation of delay of 772 days in filing of appeal against the award dated 15.11.2010 passed by learned District Judge, Udhampur in file No. 12/ L.A Act .

(2.) Briefly stated facts which are relevant for consideration are that a reference against the award of compensation awarded by the Collector land Acquisition, Udhampur was made in 1997 and the learned District Judge vide its award dated 09.04.2004 enhanced the compensation amount. Director, Sheep Husbandry Department-State filed an appeal CIA No. 10/2004 which was dismissed on 28.05.2009. In terms of the order of the Court, applicant-State had deposited the entire amount in the High Court, which was disbursed to the claimants.

(3.) Almost eight years, a reference was again made by the Collector Land Acquisition, Udhampur on 05.04.2005. Respondents disputed the same on the ground that that the compensation has already been enhanced for the land by the District Collector Land Acquisition on 09.04.2004. This reference was decided by the District Judge by enhancing the compensation on 15.11.2010. Respondent- Parshotam Singh applied for execution of the award dated 15.11.2010 in which notices were issued.