BIHAR STATE HOUSING BOARD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) The basic issues involved in this appeal revolve round the question whether the award made under Section 11-A of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) is barred by limitation.

(3.) Factual position in a nutshell is as follows : A Notification under Section 4 of the Act was issued and published in District Gazette on 16-3-1989 and was subsequently published in two daily newspapers on 29-4-1989 and local publication was made on 20-3-1989. Publication of the declaration under Section 6 of the Act was made on different dates in the following manner; (a) in the District Gazette on 1-2-1990, (b) daily newspapers on 27-2-1990 and (c) local publication on 15-3-1991. The award under Section 11A of the Act was made on 25-3-1992.