KARNAM NARSINGH SWAMI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since in all these civil revisions, common question of fact and law is involved, they are heard together and are being disposed of by this common order.

(2.) For the sake of convenience, facts of C.R.No.131/2014 are taken-up.

(3.) The Land Acquisition Officer passed an award on 30-6-2011 and that award was approved by the Collector on 2-7-2011. Since notice under Section 12(2) of the Land Acquisition Act, 1894 (for short 'the Act of 1894') was not issued to the persons interested the petitioners herein / land owners, after having acquired the knowledge of passing of award by the Collector, they made an application for certified copy of the award which the petitioners received on 5-6-2014, thereafter, on 9-7-2014, they moved an application before the learned Collector under Section 18 of the Act of 1894 for referring the dispute to the District Judge for determination of compensation. The Collector by its impugned award rejected the same holding it to be barred by limitation relying upon Section 18(2)(b) of the Act of 1894. Feeling aggrieved against the order passed by the Collector rejecting the application for reference to the District Judge, this batch of civil revisions has been filed.