BALE RAM Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) Reference U/s 18 of the L.A. Act made By Shri Bale Ram S/o Shri Bansi Ram resident of Vill-Usmanpur, Delhi, against Award No. 13/92-93 dated19-06-92 of Village Garhi Mendu has been considered by the Competent Authority.

(2.) The Award was announced on 19-06-92. The reference U/s 18 of the L.A. Act was made on 03.06.2002. Therefore, the reference was not made within 6 months of Award as provided in the provisions of Section 18 of the Land Acquisition Act. Thus, the reference is 'Time Barred'.

(3.) Hence the reference filed by Shri Bale Ram is hereby rejected. (C.R. GARG) LAND ACQUISITON COLLECTOR/A.D.M. (NORTH EAST) W.P.(C) NO. 1850/2005 ORDER Reference U/s 18 of the L.A. Act made By Shri Zile Singh S/o Shri Bansi Ram resident of Vill-Usmanpur, Delhi, against Award No. 13/92-93 dated19- 06-92 of Village Garhi Mendu has been considered by the Competent Authority.