LAXMIBAI NILKANTH VABHITKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The reference under Section 18 of the Land Acquisition Act, 1894 registered as Land Acquisition Case No.6 of 2011 has been dismissed on 31.12.2012 solely on the ground that it is barred by limitation of six weeks as prescribed under Section 18 of the Land Acquisition Act. This Court issued notice for final disposal of the matter on 29.09.2014, and the record and proceedings were called. Shri D.M. Kale, the learned Assistant Government Pleader appears for the respondent. Admit. Heard finally by consent of the parties.

(2.) The point for determination in this case is as under :

(3.) Section 18 of the Land Acquisition Act dealing with the reference and prescribing the period of limitation runs as under :