LAND ACQUISITION OFFICER Vs. MALLAPPA

JUDGEMENT

(1.) HEARD the learned High Court Government Pleader.

(2.) THE contention of the petitioner-State, in this petition, is that section 5 of the Limitation Act is not applicable to the application filed under Section 18 (3) (b) of the Land Acquisition Act (hereinafter referred to as the 'act' ).

(3.) THE Supreme Court in the case of Officer on Special Duty (Land Acquisition) and Another v Shah Manilal Chandulal and Others , has held.