DAGDULAL GANGABISAN KASAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The revision applicants have filed this revision application under section 18 (3) of the Land Acquisition Act, 1894 read with section 115 of the Code of Civil Procedure , being aggrieved by the order dated 29-5-1975 passed by the Special Land Acquisition Officer, Zilla Parishad Works, Amravati rejecting their application under section 18 of the Land Acquisition Act, 1894 for making a reference to the Court in respect of the Award in Land Acquisition Case No. 119/65/72-73.

(2.) The award against which a reference was sought was passed on 25-7-1974. The revision applicants filed an application under section 18 for making a reference to the Court on 20th September 1974 inter alia contending that they came to know of the award on 8-8-1974. The Special Land Acquisition Officer exercising the powers of the Collector under section 18 of the Land Acquisition Act rejected the application on the ground that it was filed beyond 6 weeks from the date of the award.

(3.) Sub-section (2) of section 18 of the Land Acquisition Act, 1894 deals with the contents of the application contemplated by section 18 (1) and also about the time within which it should be filed. The said sub-section reads as follows :