fast18561-2018 & connected-J.doc

 AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

FIRST APPEAL (ST.) NO.18561 OF 2018

WITH

CIVIL APPLICATION NO.3538 OF 2019

Motiram Bhika More, since deceased

through legal heirs  …  Applicant

V/s.

The State of Maharashtra & Anr. …  Respondents

WITH

FIRST APPEAL (ST.) NO.31615 OF 2018

WITH

CIVIL APPLICATION NO.74 OF 2025

Babi Janu Venupure, deceased 

through legal heirs …  Applicant

V/s.

The Land Acquisition Officer

No.3, Pune & Others  …  Respondents

WITH

FIRST APPEAL (ST.) NO.13364 OF 2023

WITH

INTERIM APPLICATION NO. 9240 OF 2024

Kashinath Hiru Katekar, deceased

through LRs Sunil Kashinath Katekar

& Others …  Applicants

V/s.

Special Land Acquisition Officer 1

Raigad & Others …  Respondents

WITH

FIRST APPEAL (ST.) NO.30044 OF 2024

WITH

INTERIM APPLICATION NO. 3973 OF 2025

1

ATUL

GANESH

KULKARNI

Digitally signed by

ATUL GANESH

KULKARNI

Date: 2026.09.08

11:24:00 +0530

fast18561-2018 & connected-J.doc

Govind Ziprya Bhoir, since deceased

through legal heir Ananta Govind

Bhoir & Others …  Applicants

V/s.

Special Land Acquisition

Officer, Panvel …  Respondent

Mr. Prathamesh T. Bhanuvanshe i/by Mr. Sanjay P. 

Shinide for the appellant in FAST/18561/2018.

Ms. Amrita Kharkar with Ms. Sayalee Bhosale i/by 

P.H. Potnis for the appellant in FAST/31615/2018.

Mr. Shriram S. Kulkarni with Pranjal Khatavkar i/by 

Mr.   Sujay   Palshikar   for   the   appellant   in 

FAST/13364/2023.

Mr. Shriram S. Kulkarni with Mr. Gaurav Ugle and 

Mr.   Aryvrat   Dubey   for   the   appellant   in 

FAST/30044/2024.

Mr. A.R. Patil, Additional G.P. for the State in all the 

matters

CORAM :AMIT BORKAR, J.

RESERVED ON :SEPTEMBER 1, 2026

PRONOUNCED ON:SEPTEMBER 8, 2026

JUDGMENT:

1.Following questions arise for consideration in the present 

group of applications

(i)  Question No. 1: Whether the Court can direct a 

party to give an undertaking that they will waive 

their   interest   as   and   by   way   of   condition   for 

2

fast18561-2018 & connected-J.doc

condonation   of   delay   in   a   land   acquisition 

matter/appeal?

(ii)  Question No. 2: Whether such condition can be 

permitted to be imposed under Section 5 of the 

Limitation Act, 1963?

(iii)  Question   No.   3:   In   which   situation   can   a 

direction be given that the claimant's waiver would 

waive off interest, since there is no burden on the 

exchequer   of   the   State   for   the   inaction   of   the 

claimant for the period of delay?

(iv)  Question   No.   4:   Whether,   considering   cross 

appeal   or   cross   objections   filed   by   claimants   in 

State's   or   acquiring   body's   appeal,   the   same 

considerations for imposing condition of waiver of 

interest for the period of delay shall apply?

(v)  Question No. 5: What can be a reasonable 

period of delay after which such condition to waive 

interest can be imposed?

2.I   have   considered   the   provisions   of   Section   5   of   the 

Limitation Act, 1963, Order XLI Rules 22 and 33 of the Code of 

Civil Procedure and Sections 28 and 34 of the Land Acquisition 

Act, 1894. The decisions in  

Dhiraj Singh v. State of Haryana 

(2014)   14   SCC   127,   Nimna   Dudhna   Project   v.   State   of 

Maharashtra

, (2020) 3 SCC 255, Ningappa Thotappa Angadi v. 

LAO, Mahadev Govind Gharge v. LAO

, (2011) 6 SCC 321, State 

3

fast18561-2018 & connected-J.doc

of Maharashtra v. Kalu Ladku Mhatre, (2011) 4 Mah LJ 741, 

Pralhad v. State of Maharashtra

, (2010) 10 SCC 458 and Suresh 

Kumar v. State of Haryana

, 2025 SCC OnLine SC 896 and Others 

have been considered. In my view, the principles arising from 

these judgments have to be seen together and in their proper 

perspective. The questions before the Court cannot be answered 

merely by reading Section 5 of the Limitation Act in isolation.

3.The first submission on behalf of the claimants is that 

Section 5 of the Limitation Act does not contain any provision 

authorising the Court to direct the claimant to give up or waive 

interest as a condition for condoning delay. According to the 

claimants, Section 5 only enables the Court to condone delay 

when  sufficient  cause  is  shown.  To this  limited  extent,  the 

submission is correct. Section 5 does not contain the words 

"waive interest". But the absence of these words cannot conclude 

the entire issue which arises before the Court. Section 5 confers 

a discretionary power upon the Court. For exercising that power, 

the Court has to be satisfied that sufficient cause has been 

shown   for   not   filing   the   appeal   or   application   within   the 

prescribed period. The object of Section 5 is not to punish a 

party merely because the proceeding was filed late. The object is 

to enable the Court to do substantial justice when there is a 

proper reason for the delay. The purpose is to prevent a genuine 

matter from being rejected at the threshold when sufficient 

cause is shown, so that the matter can be considered on merits. 

It does not mean that the Court is prevented from examining the 

4

fast18561-2018 & connected-J.doc

separate financial consequence which may arise because of the 

delayed approach. This becomes relevant where the financial 

burden is sought to be placed upon the opposite party for a 

period during which the claimant had not approached the Court.

4.This distinction assumes importance in land acquisition 

matters.   In   such   cases,   the   land   has   been   taken   from   the 

landowner   by   compulsory   acquisition.   The   dispute   remains 

regarding the amount of compensation payable for the land so 

acquired.   It   may   be   that   one   claimant   has   received   lesser 

compensation   while   another   landowner,   whose   land   was 

acquired under the same notification or for the same project, has 

received higher compensation. If the delay is not condoned, the 

claimant   may   lose   the   opportunity   to   obtain   the   higher 

compensation. On the other hand, if the delay is condoned and 

interest is granted for the entire period of delay, the acquiring 

authority may become liable to pay interest for a period during 

which the claimant had not approached the Court. Therefore, 

the right to compensation and the claim for interest for the 

delayed period have to be considered separately.

5.The Supreme Court has made this distinction in  Dhiraj 

Singh

. In paragraph 15, it held:

“

15.  Equities can be balanced by denying the appellants' 

interest for the period for which they did not approach the 

court. The rights of the appellants should not be allowed 

to   be   defeated   on   technical   grounds   by   taking 

hypertechnical  view   of   self-imposed   limitations.   In   the 

matter of compensation for land acquisition, we are of the 

5

fast18561-2018 & connected-J.doc

view that approach of the court has to be pragmatic and 

not pedantic.”

6.The expression "equities can be balanced" is of importance. 

The Supreme Court did not hold that the claimant should be 

deprived of enhanced compensation merely because the appeal 

was filed after some delay. The right of the claimant was kept 

protected. What was denied was interest for the period during 

which the claimant had not approached the Court. Thus, the 

entitlement   to   compensation   and   the   financial   consequence 

arising from delayed approach were treated as separate matters. 

7.The same issue subsequently came before the Supreme 

Court in  

Nimna Dudhna Project. In that matter, there was a 

delay of five and a half years in filing the appeals. The High 

Court   had   condoned   the   delay   and   had   enhanced   the 

compensation so that the claimants received compensation at 

par with other landowners. The Supreme Court did not find 

fault with the condonation of delay. In paragraph 5, the Court 

noticed that the question which still required consideration was 

whether the claimants were entitled to statutory benefits and 

interest for the period of delay.

8.The Supreme Court considered this issue in paragraph 5.1 

after referring to 

Dhiraj Singh and K. Subbarayudu. It held:

“Merely because at the time of condoning the delay no 

such condition was imposed that the claimants shall not be 

entitled   to   the   interest   on   the   enhanced   amount   of 

compensation for the period of delay, the appellant who is 

6

fast18561-2018 & connected-J.doc

otherwise   a   public   body   cannot   be   saddled   with   the 

liability to pay the interest for the period of delay, which is 

not at all attributed to them.”

9.The   above   observation   has   direct   bearing   upon   the 

question, which is being considered. It makes the position clear 

that merely because the order condoning delay did not impose a 

condition   regarding   interest,   the   claimant   does   not   thereby 

become entitled to interest for the delayed period. The Supreme 

Court held that a public body cannot be burdened with interest 

for a period of delay which was not attributable to that public 

body.

10.Therefore, the submission of the claimants that Section 5 

does not provide for imposing a condition of waiver of interest is 

correct to that limited extent. But this submission cannot lead to 

the conclusion that the Court has no power to exclude interest 

for the delayed period in any circumstance. The question of 

interest has to be considered along with the effect of permitting 

the   delayed   proceeding   to   be   heard   and   the   necessity   of 

balancing   the   equities.   The   Supreme   Court   has   held   this 

principle in the judgments referred to above.

11.The   same   position   is   seen   from  Ningappa   Thotappa 

Angadi

.   In   paragraph   7,   the   Supreme   Court   followed   the 

principle laid down in 

Dhiraj Singh. It held that the right of the 

claimant should not be defeated only because there was delay in 

approaching   the   Court.   At   the  same   time,   it  held   that   the 

equities can be balanced by denying interest for the period 

7

fast18561-2018 & connected-J.doc

during which the claimant did not approach the Court.

12.In   paragraph   10   of  Ningappa   Thotappa   Angadi,   the 

Supreme Court stated:

“The appellant(s) are similarly placed claimants. They are, 

thus, entitled to seek parity and claim the same amount of 

fair and just compensation as has been awarded to the 

other landowners. The appellant(s) are not entitled to 

seek   interest   for   the   period   for   which   they   did   not 

approach this Court.”

13.Thus, the above judgments make a distinction between the 

right to receive fair and just compensation and the right to claim 

interest for the period of delay. A claimant may be entitled to 

receive the same compensation which has been granted to other 

similarly situated landowners. However, the claimant may still 

be denied interest for the period during which the claimant had 

not approached the Court.

14.The   judgment   in  Suresh Kumar  gives   support   to   this 

position. The Supreme Court considered the question of delay in 

a land acquisition matter after referring to  

Dhiraj Singh  and 

other   decisions.   In   paragraph   9,   the   Court   referred   to 

Huchanagouda and noticed that the delay had been condoned 

while the equities were balanced. The Court stated:

“In other words, the appellants who approached the Court 

with delay, would not be granted interest for such period.”

15.In paragraph 10, while considering the decision in Nimna 

Dudhna Project

, the Supreme Court held that the acquiring body 

8

fast18561-2018 & connected-J.doc

should not be made liable to pay interest for the period of delay 

in filing the appeal.

16.In paragraph 13 of  Suresh Kumar, the Supreme Court 

condoned the delay and at the same time directed:

“However, for the delayed period that is being condoned, 

the appellant shall not be entitled to any interest.”

17.The   above   direction   leaves   no   ambiguity   about   the 

principle. Condonation of delay does not by create right to 

interest for the entire delayed period. The Court may condone 

the delay so that the claimant's case can be considered on 

merits. At the same time, interest for the period of delay may be 

excluded. The claimants may contend that 

Suresh Kumar   did 

not consider the question as to whether an undertaking can be 

obtained under Section 5.  The Supreme Court did not say that 

the claimant must furnish an undertaking. But the material 

question is whether, while granting the relief of condonation, 

the Court can attach a condition excluding interest for the 

delayed period. The decision in 

Suresh Kumar holds that such 

exclusion of interest is legally permissible.

18.In my view, the undertaking cannot be treated as the 

source of the Court's power. The power to impose the condition 

must   exist   independently   in   law.   The   Court   imposes   the 

condition while exercising its discretion to condone delay. The 

undertaking merely records the claimant's acceptance of that 

condition. Merely because an undertaking is obtained, the Court 

9

fast18561-2018 & connected-J.doc

does not acquire a jurisdiction which it otherwise does not 

possess. Equally, the absence of an undertaking cannot by mean 

that interest for the delayed period must necessarily be paid.

19.I,   therefore,   answer   Question   No.   1   partly   in   the 

affirmative. In an appropriate land acquisition matter, the Court 

can require the claimant to give an undertaking that interest on 

the enhanced compensation shall not be claimed for the period 

attributable to the delay. Such condition can be attached while 

condoning the delay, for the purpose of balancing the equities. 

However, the condition has to be reasonable and confined to the 

actual period of delay. 

20.Question   No.   2   is   whether   such   a   condition   can   be 

described   as   a   condition   imposed   under   Section   5   of   the 

Limitation Act.

21.Section 5 does not confer upon the Court a separate power 

to reduce, alter or cancel statutory interest. Its principal purpose 

is to permit a delayed appeal or application to be entertained 

when sufficient cause is shown. Therefore, Section 5 by cannot 

be treated  as creating  an independent power to change or 

extinguish interest payable under Sections 28 or 34 of the Land 

Acquisition Act. This does not mean that while considering an 

application for condonation under Section 5, the Court must 

shut its eyes to the effect of the delay. Once the Court decides to 

exercise its discretion and permits a delayed proceeding to be 

entertained, it can regulate the relief in accordance with the 

principles laid down by the Supreme Court. 

Dhiraj Singh, Nimna 

10

fast18561-2018 & connected-J.doc

Dudhna Project, Ningappa Thotappa Angadi and Suresh Kumar 

recognise   exclusion   of   interest   for   the   delayed   period   in 

appropriate cases. Thus, the legal position would be that the 

power to impose such condition is not power given by the 

language of Section 5 to alter statutory interest. The condition is 

attached to the discretionary relief of condonation. It is imposed 

for balancing the equities and is supported by the principles held 

by   the   Supreme   Court   in   land   acquisition   matters.   This 

distinction is necessary because Section 5 cannot be used to 

ignore or defeat mandatory provisions concerning interest under 

the Land Acquisition Act. The Supreme Court in 

Kapil Mehra v. 

Union of India, (2015) 2 SCC 262  

  explained the position 

relating to interest under Section 34. In paragraph 45 it held:

“45. Award of interest under Section 34 is mandatory 

inasmuch the word used in the section is “shall”. The 

scheme  of   the   Act   and   the   express   provisions  thereof 

establish that the interest payable under Section 34 is 

statutory.”

22.Regarding Section 28, the same paragraph states:

“The award of interest under Section 28 is discretionary 

power vested in the court and it has to be exercised in a 

judicious manner and not arbitrarily.”

23.Therefore, merely because the power to condone delay is 

discretionary, the Court cannot proceed on the footing that 

statutory interest can be cancelled whenever it considers such 

course convenient or proper. Such an approach would go beyond 

the statutory provisions. The exclusion of interest must have a 

11

fast18561-2018 & connected-J.doc

clear connection with the delayed proceeding and with the 

period during which the claimant did not approach the Court. 

The difference between Sections 28 and 34 was explained in the 

portions of 

Gurpreet Singh v. Union of India, (2006) 8 SCC 457 

reproduced in 

Kapil Mehra. Section 28 relates to interest on the 

excess compensation awarded by the Court. Section 34 relates to 

statutory interest payable on compensation in the circumstances 

mentioned   in   that   provision.   The   two   provisions   operate 

differently and for different purposes. While directing exclusion 

of interest, the Court must identify the particular interest which 

is   being   excluded.   Accordingly,   whenever   such   condition   is 

imposed, the order of the Court should state what interest is 

being waived or excluded., the condition would relate to interest 

on the enhanced compensation for the period during which the 

claimant delayed the appellate proceeding. It should not be 

understood as taking away every right to interest available to 

the claimant. I therefore answer Question No. 2 in the following 

manner. Section 5 does not empower the Court to alter statutory 

interest. However, while exercising the discretionary power of 

condonation under Section 5, the Court can attach a reasonable 

condition excluding interest for the period of delay where the 

facts justify such condition and where it is consistent with the 

principles laid down by the Supreme Court. The condition is 

thus   attached   to   the   relief   of   condonation.   It   is   not  an 

independent   power  under   Section   5  to   alter  the  provisions 

relating to interest.

12

fast18561-2018 & connected-J.doc

24.Question No. 3 relates to the circumstances in which such 

direction  concerning  waiver or exclusion  of  interest  can  be 

made. There cannot be one uniform rule applicable to every 

land acquisition matter. The Court must first consider whether 

the delay deserves to be condoned. If sufficient cause is found 

and the delay is condoned, the Court can consider what should 

be the consequence of that delay upon the claim for interest. A 

proper   case   for   imposing   such   condition   may   arise   where 

similarly   situated   landowners   have   received   higher 

compensation and the delayed claimant seeks the same benefit. 

This was the position in  

Dhiraj Singh. In paragraph 9, the 

Supreme   Court   noticed   that   landowners   whose   lands   were 

acquired under the same notification had received Rs 200 per 

square yard, whereas the appellants had received only Rs 101 

per square yard. The Supreme Court therefore did not consider 

it   proper   to   deny   the   appellants   the   benefit   of   higher 

compensation merely because they had approached the Court 

late. In such a case, if the claimant is denied enhancement 

altogether, there may be injustice because similarly situated 

landowners would receive different amounts of compensation. 

On the other side, if the claimant is granted interest for the 

entire delayed period, the acquiring authority may have to pay 

interest   for   a   period   during   which   the   claimant   had   not 

approached the Court. The Supreme Court therefore balanced 

the two aspects. The benefit of enhancement was preserved, 

while interest for the delayed period was excluded.

13

fast18561-2018 & connected-J.doc

25.This position is in line with paragraph 11 of Dhiraj Singh, 

where the Supreme Court observed that land acquisition matters 

require a different approach and that landowners should not be 

deprived   of   reasonable   compensation.   At   the   same   time, 

paragraph 15 states:

“Equities   can   be   balanced   by   denying   the   appellants' 

interest for the period for which they did not approach the 

court.”

26.The reason for the delay is relevant. Poverty, illiteracy, 

ignorance   or   other   genuine   difficulties   may   explain   why   a 

landowner could not approach the Court within time.  

Dhiraj 

Singh

  and  Huchanagouda  show that substantial delay may be 

condoned in such circumstances. However, 

Suresh Kumar shows 

that even where the delay was not personally attributable to the 

landowner,   interest   for   the   delayed   period   could   still   be 

excluded. Therefore, exclusion of interest for the period of delay 

should not be viewed as punishment for the claimant. The Court 

is considering the financial consequence of permitting a delayed 

proceeding. Where the acquiring authority did not cause the 

delay and the claimant did not approach the Court during that 

period, the acquiring authority should not be made liable for 

interest for such period.

27.The acquiring authority cannot be relieved from interest 

for a period which has no connection with the claimant's delay. 

Interest which had become payable before the delayed appeal 

cannot be taken away merely because the appeal was filed late. 

14

fast18561-2018 & connected-J.doc

Similarly, interest for a period after the claimant had properly 

approached the Court cannot be denied merely because there 

was an earlier period of delay. The order of the Court should 

therefore mention the relevant dates. The Court should identify 

the date from which the delay is to be considered and the date 

on which the delayed proceeding was filed or otherwise brought 

before the Court. It should then be made clear that interest is 

being excluded only for that particular period and only upon the 

enhanced   compensation   which   arises   from   the   delayed 

proceeding. The same care should be taken if an undertaking is 

obtained from the claimant. The claimant should not be asked to 

state in general terms  that he gives up "all interest". Such 

wording would go beyond the principle held in the judgments. 

The undertaking should be confined to interest on the enhanced 

compensation for the specific period of delay.

28.The submission that the State should not be required to 

bear the financial burden which arises only because of the 

claimant's inaction has considerable force. If a claimant does not 

approach the Court for several years and the acquiring authority 

has not caused the delay, requiring the public exchequer to pay 

interest for those years may create a liability which would not 

have arisen if the claimant had approached the Court within 

time.   However,   this   consideration   alone   cannot   become   a 

ground for taking away a statutory benefit. The fact that the 

money is to be paid from public funds cannot permit the Court 

to   ignore   the   statute.   Exclusion   of   interest   must   still   be 

15

fast18561-2018 & connected-J.doc

supported by the facts of the case and by the principles held by 

the Supreme Court. The State can be protected from a liability 

which arises only because of the claimant's delayed approach. 

But a statutory  right cannot be denied merely because the 

payment   is   to   be   made   from   public   funds.   Therefore,   the 

submission that there should be "no burden on the exchequer ... 

for the inaction of the claimant" cannot be treated as an absolute 

rule applicable in every case. It is one of the circumstances 

which may support balancing of the equities. 

29.Question   No.   4   concerns   cross-objections   and   cross 

appeals. In such cases, it has to be kept in mind that a cross-

objection is procedurally different from an appeal. Therefore, 

the two cannot be treated as identical for all purposes.

30.Order XLI Rule 22 gives power to the appellate Court to 

grant   time   for   filing   a   cross-objection.   This   position   was 

explained by this Court in 

State of Maharashtra v. Kalu Ladku 

Mhatre

. In paragraph 6, the Court stated:

“Thus, under sub-rule (1) of Rule 22 of Order XLI of the 

said, Code, a power has been conferred upon the Appellate 

Court to extend the time to file Cross Objection. The 

Appellate Court can grant such time as it may see fit to 

allow.”

31.The Court held in paragraph 7 that Section 5 and Order 

XLI Rule 22 operate in different fields. It observed:

“Sub-rule (1) of Rule 22 of Order XLI does not incorporate 

the   stringent   requirement   of   establishing   a   sufficient 

cause. Thus, a wide power to extend the time to file Cross-

16

fast18561-2018 & connected-J.doc

Objection has been vested in the Appellate Court.”

32.The same principle has to be considered with  Mahadev 

Govind Gharge

. In paragraph 61, the Supreme Court held that a 

cross-objection is to be filed within one month from service of 

notice, or within such time as the appellate Court may permit. 

The Supreme Court stated:

“Since the provisions of Order 41 Rule 22 of the Code 

provide for extension of time, the courts would normally 

be inclined to condone the delay in the interest of justice 

unless and until the cross-objector is unable to furnish a 

reasonable or sufficient cause…”33.Therefore,   in   a   delayed   cross-objection,   the   principal 

procedural power is found in Order XLI Rule 22. Section 5 need 

not be applied in every such case. To this extent, the submission 

of the claimants has substance. A delayed cross-objection cannot 

in every situation be treated in exactly the same manner as 

appeal governed by Section 5. But this difference does not mean 

that the principle relating to interest becomes inapplicable to a 

cross-objection.   If   a   claimant   files   a   cross-objection   seeking 

enhancement of compensation after a considerable period, the 

same question would arise as to why the acquiring authority 

should pay interest for the period during which the claimant did 

not seek such enhancement. 

34.I, therefore, hold that the same equitable principle can 

apply to a delayed cross-objection. Where the Court permits a 

delayed cross-objection to be filed or grants time for filing it, the 

Court can direct that interest on the enhanced compensation 

17

fast18561-2018 & connected-J.doc

shall not be payable for the period of delay in filing the cross-

objection, where the facts of the case justify such direction.

35.There is one important difference which must be kept in 

view. In an appeal filed by the State or acquiring body, the 

claimant may have come before the appellate Court because of 

the appeal filed by the State or acquiring authority. The claimant 

may file a cross-objection seeking enhancement. Therefore, the 

entire period before filing the cross-objection cannot be treated 

as delay on the part of the claimant. The actual facts have to be 

examined.   The   Court   should   consider   when   the   claimant 

received notice of the appeal, when the claimant came to know 

about the proceedings, whether the claimant participated in the 

proceedings and how much time was taken in filing the cross-

objection.   If   the   claimant   knew   about   the   appeal   and 

participated in the proceedings but nevertheless waited for a 

considerable period before filing the cross-objection, the case for 

excluding interest for that period would become stronger. If the 

claimant had no reasonable knowledge or opportunity to file the 

cross-objection earlier, such condition may not be justified.

36.Mahadev   Govind   Gharge  shows   the   importance   of 

knowledge   and   participation   in   appellate   proceedings.   The 

Supreme Court considered a case where the respondent had 

appeared as a caveator and had participated at different stages 

of   the   appeal.   These   procedural   facts   were   relevant   for 

determining   when   the   period   for   filing   the   cross-objection 

commenced. The same approach has to be adopted here. The 

18

fast18561-2018 & connected-J.doc

Court   must   first   identify   the   actual   period   of   delay   before 

deciding its financial consequence.

37.The principle stated in  Pralhad v. State of Maharashtra, 

(2010) 10 SCC 458  supports a balanced exercise of appellate 

power. In paragraph 18, the Supreme Court held:

“The expression “order ought to have been made” would 

obviously mean an order which justice of the case requires 

to be made.”

38.At the same time, the Supreme Court made the following 

qualification:

“Of course, this power cannot be exercised ignoring a legal 

interdict or a prohibition clamped by law.”

39.Therefore, even the appellate power under Order XLI Rule 

33 cannot be exercised contrary to a statutory prohibition. The 

Court can mould the relief where the justice of the case requires 

it, but such power has to remain within the limits of law. In the 

present context, the Court can regulate the consequence of a 

delayed proceeding in the manner held by the applicable law 

and the binding judgments of the Supreme Court. 

40.I, therefore, answer Question No. 4 in the affirmative, 

subject   to   the   above   limitations.   Where   a   claimant   files   a 

delayed cross-objection or cross appeal seeking enhancement of 

compensation in an appeal filed by the State or acquiring body, 

the Court can apply the principle of excluding interest for the 

period of delay where the facts justify such course. In the case of 

a cross-objection, the principal procedural provision is Order XLI 

19

fast18561-2018 & connected-J.doc

Rule 22. Where appropriate, the appellate power under Order 

XLI Rule 33 may be considered. The actual period of delay must 

first  be determined.  The  condition  must be  reasonable  and 

confined to that period.

41.The fifth question is whether there is any fixed period of 

delay after which the Court can impose a condition of waiver or 

exclusion of interest. In my view, no such fixed period can be 

prescribed. The judgments themselves show that no particular 

number of days or years has been fixed by law. In 

Dhiraj Singh, 

substantial delay was condoned. The Supreme Court referred to 

a case where delay of 3240 days had been condoned. In 

Nimna 

Dudhna Project

, there was a delay of five and a half years. 

Suresh Kumar  concerned substantial delay. Therefore, the law 

does not provide that waiver of interest will follow after a 

particular number of days or years. At the same time, it cannot 

be said that every delay, however small, must result in exclusion 

of interest. Mere existence of delay is not enough. The Court has 

to consider the reason for the delay, the conduct of the claimant, 

the   length   of   the   delay,   the   nature   of   the   claim,   whether 

similarly   situated   landowners   have   received   higher 

compensation and the effect of the delay upon the acquiring 

authority.

42.A short delay which is properly explained may not require 

any condition regarding interest. A long delay may provide a 

stronger reason for excluding interest. But even in a case of long 

delay, the Court should not deny all interest. The exclusion 

20

fast18561-2018 & connected-J.doc

should be confined to the period of delay and should have 

reasonable relation with the circumstances which caused the 

delay. In my view, therefore, the proper question is not merely 

"how many days have passed". The Court should consider which 

part of the claim for interest has arisen because the claimant did 

not approach the Court during that period. It is that period 

which   can   be   considered   for   exclusion.   The   Court   should 

consider   whether   the   claimant   is   seeking   parity   with   other 

landowners.   If   the   claimant   states   that   another   landowner 

whose   land   was   acquired   under   the   same   notification   has 

received higher compensation and seeks the same benefit, the 

Court   should   consider   whether   refusing   the   benefit   merely 

because of delay would result in unequal treatment. In such a 

situation,   exclusion   of   interest   for   the   delayed   period   may 

provide the proper balance. The claimant can receive the same 

compensation without receiving an additional interest benefit 

for the period during which the claimant did not approach the 

Court.

43.This is the approach which can be seen in Dhiraj Singh. 

The same principle was followed in 

Ningappa Thotappa Angadi. 

It was applied in  

Nimna Dudhna Project  and again stated in 

Suresh Kumar.   The   common   principle   emerging   from   these 

judgments is that a claimant should not be deprived of just and 

fair compensation merely because the proceeding was delayed, 

where the case otherwise deserves to be considered. At the same 

time,   the   acquiring   authority   need   not   be   made   liable   for 

21

fast18561-2018 & connected-J.doc

interest for the period attributable to the claimant's delayed 

approach. I therefore find no conflict between the submission 

that interest under the Land Acquisition Act is statutory and the 

submission that interest for the delayed period can be excluded. 

These two positions can operate together when the nature of 

interest and the period concerned are identified. The Court 

cannot arbitrarily take away statutory interest. But where the 

Supreme Court has held that the acquiring authority should not 

bear interest for a period arising only because the claimant 

approached the Court late, the Court can balance the equities by 

excluding interest for that particular period.

44.I   do   not   accept   the   submission   that   the   undertaking 

changes the character of statutory interest. It does not. The legal 

basis  for exclusion  of interest must  exist independently. An 

undertaking cannot create a power in the Court which the law 

does   not   provide.  The  undertaking   merely   records   that  the 

claimant accepts the condition attached to the relief. The Court 

must, therefore, first decide whether the condition is justified 

and   only   thereafter   can   the   undertaking   be   obtained.   The 

condition   must   be   stated   with   clarity   so   that   the   claimant 

understands   what   is   being   given   up.   The   Court   should, 

therefore, avoid general expressions such as "all interest", "future 

interest" or "all statutory benefits", unless the facts and the 

applicable law require such direction. The proper course would 

be to state that interest on the enhanced compensation shall not 

be payable for the particular period during which the delayed 

22

fast18561-2018 & connected-J.doc

appeal   or   cross-objection   was   not   pursued.   Such   clarity   is 

necessary because Section 34 interest and Section 28 interest do 

not operate in the same manner.  

Kapil Mehra  explains the 

distinction  between  them.  Section  34  provides   for statutory 

interest in the circumstances mentioned in that section. Section 

28 concerns interest on excess compensation awarded by the 

Court. The order should, therefore, identify the interest which is 

being excluded  and the period  for which  such  exclusion is 

directed.

45.Having considered the submissions of both sides and the 

above legal position, I now proceed to answer the five questions.

(i)  Question No. 1: Whether the Court can direct a party 

to give an undertaking that they will waive their interest 

as and by way of condition for condonation of delay in a 

land acquisition matter/appeal?

Answer: In an appropriate land acquisition matter, the 

Court can require the claimant to give an undertaking that 

interest   on   the   enhanced   compensation   shall   not   be 

claimed   for the  period  attributable  to  the  delay,  as  a 

condition attached to condonation of delay for balancing 

the   equities.   Such   condition   shall   be   reasonable   and 

confined to the actual period of delay. 

(ii)  Question   No.   2:   Whether   such   condition   can   be 

permitted to be imposed under Section 5 of the Limitation 

Act, 1963?

23

fast18561-2018 & connected-J.doc

Answer: Section 5 of the Limitation Act, 1963 does not 

confer an independent power upon the Court to alter 

statutory   interest.   However,   while   exercising   the 

discretionary power to condone delay under Section 5, the 

Court can attach a reasonable condition excluding interest 

for the period attributable to the delay, where the facts 

justify such condition and the same is consistent with the 

principles laid down by the Supreme Court. 

(iii)  Question No. 3: In which situation can a direction be 

given that the claimant's waiver would waive off interest, 

since there is no burden on the exchequer of the State for 

the inaction of the claimant for the period of delay?

Answer: Such direction can be given where the claimant is 

permitted   to  pursue  a   delayed   claim   and   the   interest 

claimed relates to the period during which the claimant 

did not approach the Court. The principle has application 

where the claimant seeks parity with similarly situated 

landowners who have received higher compensation. The 

acquiring authority should not be made liable for interest 

for   the   period   attributable   to   the   claimant's   delay. 

However, the condition shall not extend beyond the actual 

period of delay and shall not affect interest having no 

connection with such delay. 

(iv)  Question No. 4: Whether, considering cross appeal or 

cross objections filed by claimants in State's or acquiring 

body's   appeal,   the   same   considerations   for   imposing 

24

fast18561-2018 & connected-J.doc

condition of waiver of interest for the period of delay shall 

apply?

Answer:   The   same   equitable   principle   can   apply   to   a 

delayed   cross-objection   or   cross   appeal   seeking 

enhancement of compensation in an appeal filed by the 

State or acquiring body. In the case of a cross-objection, 

the principal procedural provision is Order XLI Rule 22 of 

the Code of Civil Procedure, which permits the appellate 

Court to grant time for filing the cross-objection. Where 

justified   by   the   facts,   interest   on   the   enhanced 

compensation may be excluded for the period of delay in 

filing the cross-objection. The Court shall first determine 

the actual period of delay having regard to the date of 

service or knowledge of the appeal, participation of the 

claimant   in   the   appellate   proceedings   and   the 

circumstances in which the cross-objection came to be 

filed. The condition shall be reasonable and confined to 

the period actually attributable to the claimant's delay.

(v)  Question No. 5: What can be a reasonable period of 

delay after which such condition to waive interest can be 

imposed?

Answer:   No   fixed   period   of   delay   can   be   prescribed. 

Waiver or exclusion of interest does not follow upon expiry 

of any particular number of days or years. The Court shall 

consider the length and reason for the delay, the conduct 

of the claimant, the stage of the proceedings, the nature of 

25

fast18561-2018 & connected-J.doc

the  claim,  the  claim   for parity  with  similarly  situated 

landowners,   the   circumstances   in   which   the   claimant 

approached the Court and the financial consequence of the 

delay   to   the   acquiring   authority.   A   longer   delay   may 

furnish a stronger ground for excluding interest, but the 

exclusion shall remain confined to the period of delay 

attributable to the claimant.

46.The questions are answered accordingly.

(AMIT BORKAR, J.)

26