DALJIT SINGH PAHUJA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners have filed the instant civil revision under Section 18(3) of the Land Acquisition Act, 1894 (henceforth "LA Act") questioning the order passed by the Collector declining to refer the dispute to the District Court for determination of the amount of compensation etc.

(2.) The Sub-Divisional Officer-cum-Land Acquisition Officer passed an award under Section 11 of the LA Act on 31.12.2011 granting compensation to the land owners and compensation was disbursed to the land owners/petitioners. The petitioners herein vide Annexure P/5 accepted the compensation under protest and thereafter on 10.2.2012 they filed an application under Section 18 of the LA Act that the matter be referred to the Court for determination with regard to the amount of compensation and measurement of land etc.

(3.) Learned Collector by its order dated 10.7.2012 rejected the application holding that the present petitioners have obtained compensation without protest and therefore, the application cannot be referred to the Competent Court for enhancement of compensation.