M.Y.EQBAL, J. - (1.) WE have heard the learned counsels appearing for the parties on these interlocutory applications filed by the appellants for condonation of delay in filing the Letters Patent Appeals. After considering the facts of the case and the delay occurred in preferring the appeals, we are satisfied that sufficient cause has been shown for not filing the appeals within time. Hence, all these interlocutory applications are allowed and the delay in filing the appeals are condoned. Heard Mr. V. Shivnath, learned counsel appearing for the appellants and, Mr. A.K. Das, learned counsel appearing for the respondents and with their consent, these appeals have been heard together and are being disposed of by this common judgment.
(2.) THESE appeals are directed against the common judgment and award dated 21.12.2001, whereby the learned Single Judge dismissed the appeals holding that there is no reason to interfere with the judgment and order passed by the Additional Judicial Commissioner -cum -Tribunal, Ranchi under the Coal Bearing Areas (Acquisition and Development) Act, 1957. Mr. V. Shivnath, learned counsel appearing for the appellants, submitted that under the Coal Bearing Areas (Acquisition and Development) Act, 1957 (in short 'the said Act), various properties including lands, houses and wells, were acquired. All the three types of cases of acquisition of the properties were referred to the Tribunal constituted under Section 14(2) of the said Act for determination as to sufficiency of the amount of compensation offered by the Central Government. In all the reference cases, three judgments were delivered by the Tribunal. The first judgment was with reference to the cases related to land only. The second reference cases related to house only and the third reference cases related to well only. The claimants -appellants preferred appeals against the aforementioned three judgments passed in those reference cases. Some of the claimants -appellants aggrieved by the order passed by the Tribunal related to land only, whereas some of the claimants -appellants preferred appeals against the award related to house only. These appeals have been heard together by the learned Single Judge and impugned judgments and orders were passed which is the subject matter of these Letters Patent Appeals.
(3.) MR . V. Shivnath, learned counsel appearing for the appellants, after narrating the facts, submitted that the learned Single Judge dismissed the appeals related to land also along with other appeals without discussing the cases of the appellants and without assigning any reason as to why these appeals related to land are also to be dismissed.;