S DALIP SINGH Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) This petition for revision is directed against the decision of the Land Acquisition Collector, dismissing the application made by the petitioner for making a reference under Section 18 of the Land Acquisition Act as barred by limitation.

(2.) There is no dispute that the application was forwarded by registered post and it was posted within the period of limitation. In a similar case in Ranganathan v. Revenue Divisional Officer, Pattukottai, 1971 2 MadLJ 167, a learned judge of the Madras High Court held that the application would be within time. Following this decision, I allow the petition, quash the order of the Collector and direct him to forward the application under Section 18 to the District Judge. There will be no order as to costs.