SHAHID JAMAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The High Court, as per the impugned order, declined to grant an order in favour of the appellants for reference under Section 18 of the Land Acquisition Act, 1894 (for short "the Act") for enhancement of compensation, on the ground that the application was filed beyond the period of six months.

(3.) To refer to the undisputed facts, though the Award was passed on 31.03.1999, the compensation was paid only on 07.04.1999. There is no dispute that the same was received under protest. According to the appellants, the copy of the Award was not supplied and, therefore, the appellants could not furnish the details of the objections with regard to the Award in the application for reference.