RAJESH BALIA, J. - (1.) HEARD learned Counsel for the parties.
(2.) THESE appeals are directed against the judgments passed by the learned Single Judge, rejecting the misc. appeals filed by the Union of India which was barred by more than 1302 days. The learned Single Judge did not find the explanation furnished by appellants, could amount to sufficient cause which could have prevented the appellants from filing the appeals in limitation. The special appeal was admitted on 1.5.2001 and an interim order was passed, staying the execution of the award.
(3.) IN the interest of justice notwithstanding agreeing with the findings recorded by the learned Single Judge about the validity of reasons disclosed for rejecting the application moved under Section 5 of the Limitation Act, we have examined the merit of the order passed by the learned Addl. District and Sessions Judge, Banner in the land reference cases which arose out of the notification issued under Section 4 of the Land Acquisition Act, 1894 on 4.8.1987.;