- (1.) Leave granted.
(2.) An extent of 481.61 acres of land was acquired by a notification dated 07.09.1992 under Section 4 of the Land Acquisition Act, 1894 in the village Mewla Maharajpur which is now part of Sector 44 and 45 of Faridabad. The Land Acquisition Officer passed an award granting compensation of Rs.1,96,800/- per acre which was enhanced by the Reference Court to Rs.325 per sq. yard. In the appeals filed by the State against the order of the Reference Court, the High Court reduced the compensation from Rs.325/- to Rs.90/- per sq. yard. There is no dispute that in the other appeals filed by the land-owners seeking further enhancement, the High Court affirmed the order of the Reference Court by which Rs.325/- per sq. yard was awarded for the acquisition of lands by the notification dated 07.09.1992.
(3.) The Petitioner seeks parity with the other landowners whose lands were acquired by the notification dated 07.09.1992 After the judgment of the High Court in the appeal preferred by the State by which the compensation was reduced to Rs.90/-, the Appellant filed an appeal against the judgment of the Reference Court with application for condonation of delay of 5996 days. The said appeal was dismissed and the review application was also rejected by the High Court. Though, the appellant was not diligent in pursuing his remedy by filing appeal against the order of the Reference Court within the period of limitation, we are of the considered opinion that he is entitled for the compensation at par with the other land owners of adjacent land who are similarly situated to him. The Appellant shall be paid compensation at the rate of Rs. 325/- per sq. yard. However, he shall not be entitled for statutory benefits and interest. ;