TULSI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE matter here concerns the starting point of limitation for an application under Section 28-A of the Land Acquisition Act, where several awards for compensation are made regarding land covered by the same notification.

(2.) IN the present case, there was, in the first instance, an award by the District Judge in a reference under Section 18 of the Land Acquisition Act (hereinafter referred to as 'the Act') en April 4, 1989, while the subsequent award for some other land covered by the same notification was made en August 10, 1989. The petitioner applied for a copy of this Award on August 18, 1989, which was delivered to him on September 12, 1989. He, thereafter, filed an application under Section 28-A of the Act on December 2, 1989. The Land Acquisition Collector took the starting point of limitation for this application to be the date of the first award, that is of April 4, 1989. This period being more than 90 days, the application was dismissed as having been filed beyond the period of limitation. This is where the learned Collector clearly fell in error, as according to the judgment of this Court in Lila Krishan and Ors. v. The Land Acquisition Collector, Urban Estate, Panchkala. Haryana, (1991-2) 100 P. L. R. 65

(3.) IT follows, therefore, that if the starting point of limitation is taken to be the date of the subsequent award, that is, August 10, 1989 the application filed by the petitioner under Section 28-A of the Act has clearly to be treated as being within time. In this view of the matter, the impugned order of the Land Acquisition Collector Urban Estate, Panchkula of November 6, 1990, Annexure P/2 is accordingly hereby quashed and the matter is remitted to the Collector for fresh decision on merits, in accordance with law. This revision petition is consequently hereby accepted with costs. Counsel fee Rs. 500/ -.