NATHURAM POSU THAKUR Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) IN all these revision applications a common question of law arises and hence they were heard together and are being disposed of by this common judgment.

(2.) RULE. Rule made returnable forthwith by consent.

(3.) IN all these revision petitions, the reference applications under section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as the "said Act") were filed before the Land Acquisition Officer. However, the same were filed beyond the period of six weeks from the date of receipt of notice under section 12 (1) of the said Act. The said applications having been filed beyond the prescribed statutory period of limitation as specified under section 18 of the said Act, the Land Acquisition Officer rejected the same. Hence the present C. R. A.