SPECIAL LAND ACQUISITION OFFICER HIDKAL Vs. VENKATESH ANNAJIKULKARNI

JUDGEMENT

(1.) HEARD the learned government pleader Sri huleppa herur on be half of the revisionist-applicant.

(2.) THIS revision application arises from the order of Sri n. b. kulkarni, learned additional civil judge, chikodi, allowing the present opposite party respondent's application under Section 18 (3) (b) of the Land Acquisition Act as amended by Karnataka Act 68 of 1984.

(3.) THE learned government pleader for the revisionist contended that the reference order directing the respondent to refer the application under Section 18 (1) of the act is without jurisdiction as the application for reference under Section 18 (1) and (3) is barred by time. Learned government pleader further contended that there being two awards, the respondent-claimant should have filed two applications for reference and one was not maintainable. These contentions have also been raised before the learned civil judge who had rejected these contentions.