VIJAYSINH CHANDRASINH RATHOD Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) IN this petition under Article 226 of the Constitution, the petitioners have challenged the order dated 1/2. 5. 1992 passed by the Special Land Acquisition Officer, Narmada Project, Unit No. 3, Ahmedabad rejecting the petitioners' applications to make reference to the District Court, Panchmahals under Section 18 of the Land Acquisition Act, 1894.

(2.) SECTION 18 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") reads as under :-

(3.) IN the Officer on Special Duty (Land Acquisition) vs. Shah Manilal Chandulal, 1996 (2) GLR 626, the Apex Court has held that the Collector under Section 18 of the Act is not a Court and, therefore, has no power to condone the delay in making application for reference under Section 18 of the Act.