DAYANAND DEC. THR. LR"S Vs. UOI

JUDGEMENT

(1.) ADMIT .

(2.) WITH the consent of parties, matter is taken up for final disposal.

(3.) BRIEFLY stated, the relevant facts of this case are that a reference petition was filed by the predecessor-in-interest of the petitioners under section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as the "act") before the Land Acquisition Collector (in short "collector") on 22nd November, 2002. The Collector, in turn, only on 20th October, 2005, referred the matter to Court in accordance with Section 19 of the Act. On the said date notices were issued by the Court to all the claimants including the deceased petitioner. The admitted position is that an application under Order 22 Rule 3 of the Code to bring legal heirs of the deceased Dayanand was filed on 31st October, 2006.