LACHHARAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY this petition, the petitioner seeks a direction to the respondent authorities to send the reference application of the petitioner dated 05.09.2003 (Annexure P/2) alongwith relevant records before the competent Court for adjudication in accordance with law.

(2.) THE facts, in brief, as projected by the petitioner are that 0.23 acre of the land situated in Patwari Halka No. 13, village Tushar, Tahsil Jaijaipur, District Janjgir-Champa was acquired by the State Government for construction of sub-distribution canal, Kachhanda. THEreafter, by award dated 13.06.2003 passed by the Land Acquisition Officer, which was approved by the Collector, compensation was paid on 13.06.2003 (Annexure P/1). Being dissatisfied with the amount of compensation, the petitioner made a reference application on 05.09.2003 (Annexure P/2). THEreafter, the petitioner made several representations to the respondent authorities but no action was taken, thus, the petitioner filed an application under section 18(3)(b) of the Land Acquisition Act, 1894 before the Court of Additional District Judge, Sakti, District Janjgir-Champa which was not accepted and returned to the petitioner. Thus, this petition.

(3.) HEARD learned counsel appearing for the parties, perused the pleadings and documents appended thereto.