- (1.) Delay condoned.
(2.) Leave granted.
(3.) A writ petition was filed by the appellant before the High Court of Judicature of Allahabad for directions to the respondents, State of U.P. and Ors., to make compensation at the market rates including interest in respect of the lands acquired by them. By an order dated 27.03.2006, the High Court dismissed the writ application holding that there was an inordinate and unexplained delay in filing the Writ Petition. Subsequent to the rejection of the Writ Application, a Review Application was filed for the purpose of reviewing the order dated 27.03.2006 rejecting the writ application on the ground of delay and latches. The Review Application was also dismissed by a Division Bench of the High Court on the ground that "no ground was made out in the Review Application to review the order dated 27.03.2006". Against the aforesaid two orders, this Special Leave Petition has been filed which, on grant of leave, was heard in presence of the learned Counsel for the parties.;