UPPARA BASAPPA Vs. SPECIAL LAND ACQUISITION OFFICER BELLARY

JUDGEMENT

(1.) All these five cases are by the claimants.

(2.) It is undisputed that the claimants in all these cases being dissatisfied with the award passed by the Land Acquisition Officer filed applications under Section 18(1) of the Land Acquisition Act before the Land Acquisition Officer within ninety days from the date of service of the notice issued under sub-section (2) of Section 12 of the Land Acquisition Act.

(3.) In C.R.P. 238 of 1985, though the application was filed by the claimant in the year 1976, the Land Acquisition Officer made refeence to the Civil Judge in December 1983 In C.R.P. 2675 of 1984, the reference has been made in April 1983 i.e., nearly about eleven years after the application under Section 18(1) was made to the Deputy Commissioner. In C.R.P. 706 of 1985, the Land Acquisition Officer has made the reference after a lapse of nearly eight years. In C.R P. 237 of 1985, the reference has been made by the Land Acquisition Officer after a lapse of nearly eight years after receiving the application of the claimant under Section 18(1) of the Land Acquisition Act. In C.R.P. 2324 of 1985, the reference has been made by the Land Acquisition Officer some eight years after the application under Section 18(1) of the Land Acquisition Act was received by him.