- (1.) AFTER hearing the Learned Counsel for the parties to the lis, the delay in filing the petition is condoned.
(2.) LEAVE granted.
(3.) THE issue raised in this appeal is squarely covered by the decision of this Court in Civil Appeal No. 3677 of 2010, titled Udho Dass v. State of Haryana etc., decided on April 21, 2010. Following the aforesaid decision, this appeal is disposed of, in the same terms, observations and conditions, subject to the rider that the Appellants would not be entitled for payment of interest on the amount of compensation so fixed by the High Court from the date of the order of the High Court till today.;