H.NARAYANAPPA @ NARAYANASWAMY Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Hon'ble Supreme Court in Civil Appeal No.6362/2001 in which this petitioner is an appellant passed an order permitting the petitioner in allowing the joint memo filed by the parties.

(2.) Paragraph No.4 of the joint memo is that "the Union of India / DRDO will pay compensation to the owners as determined under the Land Acquisition Act, in respect of the area which they get or retain as per this settlement. The land owners are hereby allowed three months time from today to make reference applications under Sec. 18 of the Land Acquisition Act, 1894."

(3.) As per the said settlement in the joint memo application has been filed before the Land Acquisition Officer on 5/1/2005. As per the said terms of the joint memo Ex.P1, an application was made to the Land Acquisition Officer for reference under Sec. 18 of the Land Acquisition Act to the District Court. The Land Acquisition Officer since has not passed any orders, the petitioner filed LAC No.167/2007 before the II Additional City Civil and Sessions Judge, Bengaluru, CCH-17 and the learned Judge by its order dtd. 31/1/2012 rejected the said application. Hence, they filed this petition.