- (1.) Interlocutory Application No. 79728 of 2021 for bringing on record the Legal Heirs of deceased Petitioner No. 2 - Rajendra Sharma is allowed in terms of the prayer made.
(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 14.08.2012 passed by the High Court of Judicature at Allahabad in First Appeal No. 319 of 1994, by which the High Court has allowed the said appeal preferred by the original landowners and has enhanced the amount of compensation from Rs.6/- per square yard as awarded by the Reference Court to Rs. 28.12 per square yard, the original landowners have preferred the present special leave petition.
(3.) At the outset, it is required to be noted that the impugned judgment and order has been passed by the High Court on 14.08.2012 and the present special leave petition has been preferred in the month of September, 2018. Thus, there is a delay of approximately six years in preferring the special leave petition. No sufficient cause has been shown explaining the huge delay of six years. Under the circumstances and in view of the decision of this Court in the case of Baljeet Singh (dead) through Lrs. & Others v. State of U.P. and others, reported in (2019) 15 SCC 33, the present special leave petition is required to be dismissed on the ground of delay itself.;