COLLECTOR LAND ACQUISITION JDA Vs. THKUR KRISHAN SINGH

JUDGEMENT

(1.) COLLECTOR, Land Acquisition Jammu has filed an appeal questioning Principal District Judge, Jammu's award of 06 September, 2003 made on a reference under Section 18 of the State Land Acquisition Act, fixing rs. 3. 50 lacs per kanal as the market value of respondent's land which had been acquired by it fixing its market value at Rs. 1. 50 lacs per kanal, along with an application seeking condonation of 149 days delay in filing the appeal, in this Court.

(2.) IT is stated in the application that applicant had come to know about the District Judge's award on 24 February, 2004 when a notice for its execution had been received by it from the Executing Court, and thereafter requisite steps to collect documents and arrange for the court-fee required for filing the appeal.

(3.) CONDONATION of delay in filing the appeal has been sought by the appellant on the ground that being an impersonal machinery, the appellant had to route the concerned files through various channels before taking final decision of filing appeal against the award and huge amount of money had to be arranged for purchasing court-fee stamps which had to accompany the memo of appeal, and this process could not have been avoided in view of the procedure prevalent in its office.