NAMDEO MAHADEV KOKNE Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) PETITIONERS ' property bearing survey No 2597/9 situated at 'C' Ward, Kolhapur (admeasuring 62 sq. mtrs.) was acquired under the provisions of Land Acquisition Act, 1894 (hereinafter as Act for short).

(2.) AS per the Petitioners' case, Special Land Acquisition Officer, by his notice dated 10th April, 1992 informed the petitioners about the Award, Said notice was received on 13th April, 1992. On 21st May, 1992 petitioner applied for Reference under Section 18 of the Act. By order dated 4th August, 1992 respondent No.1 informed the Petitioner No.1 that as there is delay, the Reference cannot be made. The order recites that Section 12(2) notice was served upon the petitioners on 10th April, 1992, Reference Application was filed on 22nd May, 1992 and there is delay of one day.

(3.) THE Petitioners have produced the original acknowledgement given by the respondent No.1. The acknowledgement clearly shows that Reference Application was filed on 21st May, 1992.