DAGU GANPAT KATHE Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) BOTH these petitions can be disposed of by a common judgment as the point raised in this Petitions is identical.

(2.) BY these petitions, Petitioners are challenging the order passed by the respondent No. 1 - Special Land acquisition Officer, Nashik who had dismissed the application filed by the petitioners in determination of the amount of compensation. The said application which is filed under section 28-A of the Land Acquisition Act was rejected solely on the ground that the said application was not filed within limitation. FACTS:

(3.) BY an Award dated 22/9/1990, respondent No. l - Special land Acquisition Officer held that the petitioner and other claimants were entitled to Rs. 100/- per sq. meter by way of compensation in lieu of their lands which were acquired from village Takli. Petitioner and other claimants filed a reference under section 18 of the said Act for enhancement of the compensation and claimed the rate of Rs. 300/- per sq. meter.