RAMESH Vs. UNION OF INDIA

JUDGEMENT

(1.) I have heard Mr.E.Anbarasan, learned counsel for the petitioner and Mrs.Mala, learned Special Government Pleader (Pondy) appearing for respondents 1 and 2.

(2.) This writ petition has been filed seeking to quash the order passed by the second respondent dated 23.12.2017, by which, the petitioner's request vide letter dated 07.11.2016 to make a reference under Section 18 of the Land Acquisition Act, 1894 (for short, the Act) for enhancement of compensation was rejected on the ground that it had been submitted beyond the period of limitation prescribed under Section 12(2) of the Act or within six months from the date of the Collector's award.

(3.) The following are the undisputed facts :