M.R. Shah, J. - (1.) Delay of 193, 224 and 142 days respectively in refiling the special leave petitions is condoned.
(2.) Feeling aggrieved and dissatisfied with the common impugned judgment and order dated 2.4.1996 passed by the High Court of Judicature at Allahabad in First Appeal No. 919/1993 and other allied first appeals, the respective original claimants - land owners have preferred the present special leave petitions.
(3.) At the outset, it is required to be noted that there is an inordinate delay of 7534, 7542 and 7886 days respectively (approximately 21 years) in preferring the special leave petitions before this Court challenging the impugned common judgment and order passed by the High Court. There is a further delay of 193, 224 and 142 days respectively in refiling the special leave petitions. 3.1. The application/applications for condonation of delay is/are vehemently opposed by the respondents herein. Therefore, this Court is first required to consider and decide the application/applications submitted by the petitioners/applicants praying to condone the huge delay of 7534, 7542 and 7886 days respectively in preferring the special leave petitions.;