BALAKRISHNAN Vs. SPL. TAHSILDAR

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and the learned Government Pleader.

(2.) PETITIONER challenges Ext.P6, a decision by the respondent an officer exercising powers of Collector under the Land Acquisition Act, 1894 (hereinafter referred to as the Act).

(3.) BY the impugned Ext.P6, the respondent found that the application filed by the petitioner under Section 28A of the Act is within time, but that the copy of the award produced along with the application is not one applied for and obtained by the petitioner or as authorised by him. Accordingly, the application under Section 28A of the Act has been rejected without accepting the explanation of the petitioner in Ext.P5 that the applicant of the certified copy was the clerk of the advocate of the petitioner.