- (1.) This appeal has been filed under Section 54 of the Land Acquisition Act, 1894 against the award of the Additional District Judge-III, District-Varanasi dated 23.11.1990 passed in reference case No. 289 of 1987. The stamp report has reported the appeal to be beyond time by 23 years 238 days, Application No. 343814 of 2014 has been filed on behalf of the appellant under Section 5 and Section 14 of the Indian Limitation Act, for condoning the delay in filing of the appeal. We proceed to consider the application for condonation of delay and for the purpose, it would be relevant to notice the following facts.
(2.) Reference giving rise to this appeal arising out of notification under Section 4 of the Land Acquisition Act, dated 11th July, 1966 followed by notification dated 20.3.1968 under Section 6 of the Land Acquisition Act. The issue of fair market value/compensation to be paid to recorded tenure holder came to be considered by the reference court under Section 18 of the Land Acquisition Act, vide award dated 23.11.1990.
(3.) Recorded tenure holder/claimants were not satisfied with the compensation so awarded. They filed review application before the reference Court. The review application was granted on 4.4.1991 and the compensation was enhanced.;