SURYA PRAKASH KESARWANI, J. - (1.) On 06.10.2015, Hon'ble Mr. Justice Rajesh Dayal Khare, J. passed an order on the order sheet observing that the review application to be put up before appropriate bench after obtaining nomination from Hon'ble the Chief Justice. On 14.10.2015, Hon'ble the Chief Justice passed an order on the order sheet to lay/ list the case before the appropriate court dealing with such matters. Thus, the afore -noted review application along with delay condonation application has come up before this bench for hearing.
(2.) Heard Sri Amit Manohar, learned counsel for the applicant/ respondent No.2 and Sri Y.D. Sharma, learned counsel for the appellants on Delay Condonation Application No.174703 of 2015 and Civil Misc. Review Application No.174702 of 2015.
(3.) The above noted review application has been filed by the respondent No.2 for review of the order dated 11.03.2015 passed by this Court holding that the claimants appellants shall be entitled for compensation at the rate of Rs.297/ - per square yard in respect of their land of village Aghapur, Pargana and Tehsil Dadri, District Ghaziabad acquired by Notification published on 16.09.1976 under Section 4(1) of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act"). The judgment dated 11.03.2015 was passed in the first appeal arising from the common judgment dated 23.12.1982 passed in various land acquisition references including the Land Acquisition Reference No.42 of 1978 of the claimants appellants. Submission of the Applicant/ respondent No.2: -;