PARAM SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The writ petition has been filed against the impugned orders dated 4.10.1997 Annexure-5, 6 and 7 to the writ petition and for a mandamus directing the respondents to 'forward' the reference application under Section 18 of the Land Acquisition Act for decision by the District Judge, Ghaziabad.

(2.) Heard learned Counsel for the parties.

(3.) In this case it appears that the award was given by the Special Land Acquisition Officer on 26.2.1992 and the application under Section 18 of the Act was filed only on 30.7.1996. That application has been dismissed by the impugned order as time barred. Aggrieved this petition has been filed in this Court.