@JUDGMENTTAG-ORDER
Sankaran, J.@mdashThis is an application to condone the delay in filing the Review Petition. The delay has been satisfactorily explained in the affidavit. In the facts and circumstances of the case, the delay is condoned.
The appellant in L.A.A.No. 1224 of 2003 has filed this Review Petition seeking to review the judgment dated 8th June, 2007. L.A.A.No. 1224 of 2003 was disposed of along with the three connected Land Acquisition Appeals. Those Land Acquisition Appeals were disposed of relying on the judgment in L.A.A.No. 774 of 2006 arising out of L.A.R.No. 479 of 1997. In L.A.R.No. 479 of 1997, the market value was fixed at Rs. 60,000/- per cent. The judgment in L.A.R.No. 479 of 1997 was confirmed in L.A.A.No. 774 of 2006. On that basis, all the four appeals mentioned above were also dismissed. Rs. 60,000/- per cent was fixed in L.A.R.No. 479 of 1997 for wet land. The land involved in the present Appeal and the three connected matters are garden lands. Taking into account the land value in L.A.A.No. 774 of 2006, the land value was fixed by this Court at Rs. 65,000/- per cent. In the Review Petition, it is stated that the judgment in L.A.A.No. 774 of 2006 was reviewed and the Land Acquisition Appeal was posted for hearing afresh. It is submitted by the learned Government Pleader that in several other connected matters also, the Review Petitions were allowed and the cases were posted for hearing. Since the Review Petition in L.A.A.No. 774 of 2006 was allowed, we are of the view that this Review Petition is also to be allowed. Accordingly, the Review Petition is allowed.
Post the Land Acquisition Appeal along with the connected cases.
