SPECIAL LAND ACQUISITION OFFICER Vs. PUTTAIAH

JUDGEMENT

(1.) LEAVE granted.

(2.) THOUGH the respondents have been served, none is appearing either in person or through counsel. The admitted position is that there being a dispute as to the apportionment of the compensation, the Collector made a reference under section 30 of the Land Acquisition Act, 1894 (for short, 'the Act') and the reference Court formed the point thus:

(3.) UNDER section 30 of the Act, when the amount of compensation has been settled under section 11, if any dispute arises as to the apportionment of the same or any part thereof or as to the persons to whom the same or any part thereof is payable, the Collector may refer such dispute to the decision of the Court. Under sub -section (2) of section 31, if there is any dispute as to apportionment of the compensation, the Collector shall deposit the amount of compensation in the Court to which reference under section 18 would be submitted.