KRISHNE GOWDA Vs. THE SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) THE petitioner is before this Court assailing the endorsement dated 27.02.2012 impugned at Annexure -J to the petition.

(2.) THE petitioner claims to be the owner of the agricultural land bearing Sy. Nos. 544/3, 544/4, 546/24 and 546/25 to the different extents mentioned in the petition situate at Handinakere village, Hassan District. The said lands were acquired by the respondents. In respect of the compensation that had been awarded, the petitioner had not sought for enhancement under Section 18 of the Land Acquisition Act. However, subsequently when the compensation was enhanced in LAC No. 68 -77/2000 on 06.08.2005, the petitioner sought to take benefit of the provision contained in Section 28A of the Land Acquisition Act. In that view, the petitioner is stated to have made a claim seeking enhancement of compensation.

(3.) THE respondent has filed objection statement enclosing the documents thereto. It is pointed out from the copy of the claim application received in the office of the respondent to contend that the receipt of the application was on 16.03.2006 as per the seal affixed thereto and therefore, the presentation of the application being relevant for the purpose of computing the time, the claim as made would be beyond the time as provided in law. Hence, the endorsement is sought to be justified.