GALABSANG ABHUJI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) RULE . Learned A.G.P. Mr. Jayswal waives notice of Rule. The matter is finally heard.

(2.) THE petitioner has preferred the present petition for challenging the legality and validity of the order dated 22.2.2013 passed by the respondent whereby the application of the petitioner under Section 18 of the Land Acquisition Act (for short the Act ) has been dismissed on the ground that the same was time barred.

(3.) THE short facts of the case appears to be that the land of the petitioner was acquired for the construction of Jinjuwada Branch Canal of Narmada Project. The notification under Section 4 as well as under Section 6 were published and thereafter the Award was passed on 7.2.2011 by the Special Land Acquisition Officer whereby he awarded the compensation at Rs.7.61 per sq. meter for irrigated land and Rs.5.07 per sq. meter for non -irrigated land. As per the petitioner, on 16.5.2011, within a period of 6 months from the date of the Award, dispute was raised under Section 18 for additional compensation. However, the said application came to be dismissed by the impugned order (Annexure A). Under the circumstances the present petition before this Court.