NINGAMMA W/O CHIKKAHYDEGOWDA DECEASED BY L.RS. , CHIKKATHAYAMMA W/O LATE CHIKKAHONNEGOWDA DAUGHTER-IN-LAW OF NINGAMMA AND KUMARA S/O LATE CHIKKAHONNEGOWDA Vs. SPL. LAND ACQUISITION OFFICER NAGAMANGALA, TALUK AND DIST. MANDYA-571401

JUDGEMENT

(1.) CLAIMANTS ' revision against rejection of their application for reference under Section 18 (1) of the Land Acquisition Act (hereinafter referred to as the Act, for brevity).

(2.) HEARD .

(3.) THE learned trial judge being of the view that the reference submitted by the LAC being beyond the period prescribed to enable the disappointed applicant to apply, rejected the request of the applicant without entertaining the reference mode by the LAO on 30.5.2007. Thus, rejection was purely on the basis of limitation.