FAKIR MOHAN SINGH Vs. KARYAPALAN YANTRI TDPP

JUDGEMENT

(1.) THE applicant herein has called in question the order passed by the Collector, Bastar on 13-6-05 dismissing his application under Section 18 of the Land Acquisition Act, by which he made a prayer for referring the matter to the District Court for grant of higher compensation as he was not satisfied with the amount of compensation awarded in his favour vide order dated 10-3-03 in Land Acquisition Case No. 27/A-82/93-94.

(2.) APPLICANT's application under Section 18 has been dismissed by holding the same as barred by limitation.

(3.) THE Collector, Bastar has dismissed the application on the ground that since notification under Sections 4 and 6 were published in Official Gazette and thereafter notice under Section 9 was also issued it cannot be said that the petitioner was not aware of the land acquisition proceedings.