SULTANBHAI CHANDBHAI AND OTHERS Vs. A. L. AKHANI

JUDGEMENT

(1.) Rajat Hirabhai Motibhai and Ors. v. Deputy Collector, Land Acquisition and Rehabilitation 1985 GLH 33= 985 GLH=26(1) G.L.R, 275 Lands of the petitioners are acquired in Land Acquisition proceedings and the Award was declared by the Land Acquisition Officer on August 31, 1988. According to the respondents, the petitioners were served notices under sub-section (2) of Section 12 of the Land Acquisition Act, on September 7, 1988 and therefore, the petitioners should have submitted the Applications for Reference under Section 18 of the Act within 30 days.

(2.) According to the petitioners, they submitted Applications for References under Section 18, on October 26, 1988 as they did not come to know about the Award before the Notice and they being agriculturists were not knowing that the Application for Reference should be made within a period of 30 days. The petitioners have also made grievance that they were not supplied the contents of the Award and hence they could not decide to file the Reference within the prescribed period of limitation.

(3.) The Land Acquisition Officer has rejected the Application under Section 18, Land Acquisition Act, only on the ground that the delay of about 12 days is caused in submitting the Application under Section 18, Land Acquisition Act, for making Reference.