CHANDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER 's immovable property when acquired under an agreement followed by the petitioner executing Form-D under Rule 10-B of the Land Acquisition Rules and having agreed to part with the property for a public purpose, led to issue of an award notice dt.15.5.2006 under Subsection (2) of Section 12 of the Land Acquisition Act, 1894, for short 'Act' Annexure-A. It appears that the petitioner filed an application dt. 19.9.2006 Annexure-B to the Special Land Acquisition Officer to refer the dispute over enhancement of compensation under Section 18 to the Civil Court. That application was rejected by endorsement dt. 30.9.2006 Annexure-C stating that the award having emanated from out of the agreement between the parties was disentitled to a reference under Section 18 of the Act.

(2.) THE petition Annexure-D invoking Section 18(3)(b) of the Act was registered as LA (Mis) No.27/2008 before the Prl. Civil Judge (Sr.Dn), Shimoga to call for the records and examine the legality and propriety of the order of the Deputy Commissioner and to set-aside the order and permit the petitioner to proceed for enhancement of compensation, as also to direct the respondent to refer the matter to the civil Court for proper adjudication. The petition was accompanied by an IA under Section 5 of the Limitation Act to condone the delay in filing an application under Section 18 of the LA Act, before the Deputy Commissioner. That IA was not ordered by the Civil Court, however the petition when rejected by order dt. 8.2.2012 Annexure-E is called in question in this petition.

(3.) PETITIONER having not filed the application before the Deputy Commissioner for enhancement of compensation, within the time stipulated by law under Section 18, remedy of the petitioner to have a reference stands extinguished and the right to have enhancement becomes unenforceable. In the light of the authoritative pronouncement of the larger Bench of the Supreme Court in State of Karnataka & others ­v- Luxuman & others1, the Apex Court observed that on a harmonious understanding of the scheme of the Act in the light of the general principle that even though a right may not be extinguished, the remedy may become barred, it would be appropriate to hold that on the expiry of three years and 90 days from the date of an application for reference made within time under Section 18(1) of the Act, the remedy of the claimant to have a reference gets extinguished and the right to have an enhancement becomes unenforceable, sequentially the Deputy Commissioner would not be entitled to revive a claim which has thus become unenforceable due to lapse of time or non-diligence on the part of the claimant. It was further held that in that context the claimant loses his right to move the Court for making a reference and therefore, it is not possible to hold that invoking Section