RAJANAGOUDA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) In this writ petition, the petitioner has sought for the following reliefs:

(2.) Heard learned counsel for the petitioner and learned HCGP for respondents. Perused the material on record.

(3.) In addition to reiterating the various contentions put forth in the memorandum of writ petition and referring to the documents produced by the petitioner, learned counsel for petitioner submits that, a perusal of the material on record including the impugned judgment and award passed by the trial Court (Reference Court) will indicate that the award in respect of the subject land was passed by the respondent No.2-S.L. A.O. on 28. 08.2013 pursuant to which the requisite notice dated 30.09 .2013 under Section 12(2 ) of the Land Acquisition Act, 1894 ( for short, ' the Act of 1894 ') was served upon the petitioner, who filed a protest petition on 10 .10.2013 within the prescribed period of 90 days under Section 18 (2) of the said Act of 1894 seeking reference to the Civil Court for enhancement/ re-determination of the compensation awarded in favour of the petitioner. Pursuant to the said protest petition filed by the petitioner within the prescribed period of 90 days, the SLAO referred the matter to the Reference Court on 14.02.2018.