BUTA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners impugn the orders dated 23.11.2007 (Annexures P -3 & P -4), passed by the Land Acquisition Collector, Tarn -Taran, whereby their application under Section 28A of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') has been dismissed primarily on the ground of being barred by limitation.

(2.) THE petitioners sought compensation through the said application at par with their co -owner -cum -brother to whom the enhanced compensation was awarded by the Additional District Judge, Amritsar, vide award dated 10.04.1995.

(3.) IN view of the recent decision of the Hon'ble Supreme Court dated 24.03.2014 in SLP (Civil) Nos. 6609 -6613 of 2014 (Brijesh Kumar and others versus State of Haryana and others), there can be no other view but to hold that the application moved by the petitioners under Section 28A of the Act was hopelessly time barred and has been rightly rejected by the Land Acquisition Collector.