Punjab-Haryana High Court
Saroop Chand & Others vs Land Acquisition Collector & Others on 16 November, 2011
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CM No.7109-CI of 2009 in/and
RFA No.2528 of 2009 (O&M)
Date of decision: 16.11.2011
Saroop Chand & others
-----Appellants
Vs.
Land Acquisition Collector & others
-----Respondents
CORAM:- HON'BLE MR. JUSTICE RAKESH KUMAR GARG
1. Whether reporters of local newspapers may be allowed to
see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- Mr. S.K. Yadav, Advocate
for the appellant.
Mr. H.S. Lalli, Addl.A.G., Haryana.
Mr. Tribhuvan Dahiya, Advocate
for respondent No.5.
---
RAKESH KUMAR GARG, J.
This appeal has been filed by the land owners challenging the award of the reference Court on the ground that market value of the acquired land has been assessed at a lower rate.
On 8.11.2011, this Court after noticing the averments made in the application for condonation of delay, passed following order:-
"There is a delay of 1155 days in filing this appeal.C.R. No.2528 of 2009 2
Counsel for the respondents have brought to the notice of this Court a judgment dated 11.2.2010 of this Court in RFA No.266 of 2009 (Chand Singh & others v. The Land Acquisition Collector & others), wherein the delay sought to be condoned on similar grounds was declined.
There is a written request on behalf of the appellants. No one is present to press the prayer for adjournment.
However, in the interest of justice, adjourned to 16.11.2011."
Learned counsel appearing on behalf of the appellant could not dispute the aforesaid fact of dismissal of RFA No.266 of 2009 (Chand Singh & others v. The Land Acquisition Collector & others) vide order dated 11.2.2010 by this Court, wherein the delay sought to be condoned on similar grounds was declined.
In view of the aforesaid, I do not find any reason to condone the delay in the instant case. Thus, prayer for condonation of delay is rejected. Consequently, the appeal is dismissed being time barred.
November 16, 2011 ( RAKESH KUMAR GARG ) ak JUDGE