AIR 2003 SUPREME COURT 4375 ::2003 AIR SCW 5177 ::(2003) 6 IndLD 141 ::(2003) 3 CivLJ 757 ::2003 (11) SCC 456 ::(2003) 2 RecCivR 794 ::(2003) 4 Scale 399 ::2003 (2) LACC 168 ::2003 (2) CurCC 294 ::(2003) 4 AllMR 1139 (SC) ::2003 (5) ACE 201 ::2003 (51) All LR 542 ::(2003) 3 ICC 279 ::2003 (2) LandLR 508 ::2003 (2) LRI 773 ::2003 (3) Supreme 703 ::2003 (3) SLT 454 ::(2003) 6 AllIndCas 46 (SC) ::2003 (6) AllIndCas 46 ::2003 (7) SRJ 318

Supreme Court Of India

Hon'ble Judge(s): K. G. Balakrishnan, P. Venkatarama Reddi , JJ

Land Acquisition Act (1 of 1894) , S.4— Acquisition of land - Challenge as to - Belated petition - Landowner first filing civil suit and when suit was held not maintainable chose to file writ petition - Long delay of 11 years thereby - Held, cannot be condoned as by that time authorities must have proceeded with acquisition proceedings and would have taken further steps in the matter - However considering fact that due to pendency of litigation landowner could not seek reference for enhancement of compensation and considering rise in land value and to put end to further litigation, respondent-State directed to pay Rs. 12 lakhs to landowner. Constitution of India , Art.226— (Para 4 6)