RAMRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IN this revision application also the Spl. Land Acquisition Officer has refused to make a reference, and accordingly intimated the petitioner by the impugned order dated 11-3-93. Since all the dates are not only stated in the impugned order but also stated in the petition on solemn affirmation, keeping this petition on the file of this Court would be unnecessary in the interest of justice. Because the reference is denied, the application is taken up on the basis of grant of rule after hearing the learned Counsel and the parties.

(2.) IN three revision applications i. e. C. R. A. Nos. 337/91, 338/91 (yesterday) and 1185/93 (decided in the earlier matter) observations in this context are already made. Repetitions are not necessary. The reasoning is adopted.

(3.) ON facts, the date of award is 31-3-92. Notice u/s. 12 (2) of the Land Acquisition Act is served on 5-4-92. It appears thereafter, the petitioner made an application for certified copy of the Award on 4-7-92. However, before the certified copy could be received, which was received on 25-11-92, an application for making reference under section 18 of the Land Acquisition Act is made on 12-8-92. The said application is rejected holding that it ought to have been made within 6 weeks from 5-4-92 and therefore, barred by 89 days.