- (1.) Delay condoned.
(2.) Leave granted.
(3.) These appeals have been filed with a delay of 308 days against the orders dated 20.4.2012 and 5.3.2013 passed by the High Court of Bombay (Aurangabad Bench) in Civil Application No. 1724/2012 and Writ Petition (C) No. 1586/2013 respectively, by which the High Court has granted interim relief to the extent of payment of 50% of the enhanced amount of compensation as awarded by the reference court in land acquisition proceedings.;