ANIL PLANTATION PVT. LTD. Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD learned counsel, Mr. D.K. Biswas for the petitioner and learned Addl. G.A., Mr. S. Chakraborty for respondent Nos. 1 and 2 and learned ASG, Mr. P.K. Biswas for respondent No. 3.

(2.) BY filing this writ petition under Article 226 of the Constitution of India the petitioner prayed for directing respondent No. 2 to make a reference under Section 18 of the Land Acquisition Act(for short, L.A. Act) as per the application of the petitioner dated 10.04.2008(Annexure -8 to the writ petition).

(3.) RESPONDENTS contested the case by filing counter affidavit inter alia stating that the prayer of the petitioner for a reference under Section 18 of the L.A. Act was time barred and so the L.A. Collector rightly refused to make a reference. There is nothing wrong in the action taken by the L.A. Collector.