ABHAY MANOHAR SAPRE,J. - (1.) This appeal is filed against the final judgment and order dated 09.03.2006 passed by the High Court of Delhi at New Delhi in L.A. Appeal Nos.587-589 of 2005 at Chandigarh in C.R. No. 3823 of 2005 whereby the High Court dismissed the appeal filed by the appellants herein affirming the order dated 21.04.2005 of the Additional District Judge, Delhi in L.A.C. No.21 of 2000 dismissing the reference petition filed by the appellants-claimants under the Land Acquisition Act as barred by limitation.
(2.) The facts of the case lie in a narrow compass. They, however, need mention in brief to appreciate the short controversy involved in the appeal.
(3.) The appellants are legal representatives of one Jugal Kishore. On 06.04.1964, the appropriate Government (Delhi) issued a notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") for acquiring a huge track of land in nearby areas of Delhi. The acquisition was for a public purpose, viz., "planned development of the area".;