Kurian Joseph, J. - (1.) Leave granted.
(2.) This is a case where reference under Section 18 of the Land Acquisition Act, 1894 was dismissed for non payment of requisite court fee. Attempt for restoration was in vain. The High Court was also not inclined to interfere with the order passed by the Reference Court. Thus, the appellant is before this Court.
(3.) We find that in similar matters Reference Court has entertained the application(s) on condition of waiver of the statutory benefits for the period covered by delay, pursuant to the orders passed by the High Court.;