ISHABHAI UMARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Hawa and Mr. Karia waive service of the rule. With the consent of the parties all these matters are taken up to-day.

(2.) In all the above petitions petitioners have come forward with Special Civil Ap- plications inter alia praying for a direction to the competent authority to make a Refer- ence under Section 18 of the Land Acquisi- tion Act. In all these cases the prayer for making References under Section 18 was rejected on the ground that the same is barred by limitation.

(3.) As regards the facts in these cases are concerned there is no dispute that the peti- tioners were not present at the time the award was made by the Land Acquisition Officer; that the notice under Section 12(2) was sent without the award annexed thereto; and that the petitioners were not aware of the con- tents of the actual award.