BEERBALA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) LAND Acquisition Reference No.217 of 1990 was decided vide judgment, order and award dated 31.5.2002. In respect of the above award Execution Case No.14 of 2001 (Mahavir Singh Vs. State of U.P. and another) is pending in the court of Additional District Judge Court No.6, Ghaziabad.

(3.) IN Mangat Ram Tanwar and another Vs. Union of India AIR 1991 SC 1080 the Supreme Court while dealing with a similar kind of problem relating to delay in disposal of the land acquisition cases directed the State Government to decide all land references under Section 18 within a time bound period of three months with the outer limit of six months.