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Judgment
Respondent Nos.1 to 4 in the writ petitions are the appellants before us.
We are concerned with the writ petitioner No.1 as the petition filed by the writ petitioner No.2 was dismissed by the order of this Court dated December 10, 2014.
The State, for the purpose of construction of J.S.S. hospital, acquired the land of the petitioner No.1 and paid compensation to him and, also, promised to grant an alternative land. Admittedly, alternative lands have been given to twenty other persons.
Mr.V.Sreenidhi, learned additional government advocate, argues that the land of the writ petitioner has not, at all, been acquired.
This is too late of the day to argue that the land of the writ petitioner is not acquired, when the compensation has, already, been paid to him.
The only issue that is left is to give an alternative land to the writ petitioner.
We do not find any error in the order passed by the Hon''ble Single Judge requiring interference.
That apart, there is a delay of 425 days in preferring these appeals. Since, we hold that there is no merit in the appeals, I.A.No.1 of 2017 for condonation of delay is dismissed. Consequently, the appeals are, also, dismissed.
In view of dismissal of the appeals, the interlocutory application, being I.A.No.2 of 2017, does not survive for consideration and it is, also, dismissed.
We make no order as to costs.