THE LIFE INSURANCE CORPORATION OF INDIA Vs. THE ASSISTANT COMMISSIONER AND SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel for the respondents.

(2.) THE present petition is filed in the following background:

(3.) THE learned counsel appearing for Respondents 2 and 3 would however insist that it is the settled legal position that unless a notice under Section 12(2) of the LA Act is served, the question of limitation running against a land owner seeking reference and enhancement of compensation is not taken away and would insist that the court below was justified in allowing the application.