RAI SAHIB Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The claimant-landowners are in appeal against the award dated 24.05.2010, rendered by the reference court, vide which their claim petitions under Section 18 of the Land Acquisition Act, 1894 (for short, 'the Act'), were dismissed being time barred.

(2.) The facts that are required to be noticed are limited, and have been extracted from RFA No. 2819 of 2011.

(3.) Notification under Section 4 of the Act was issued on 12.12.1997, vide which a land situated in village Lakhewali Dhab, Tehsil Fazilka, District Ferozepur, was sought to be acquired for construction of Abulkhurana out fall drain. The final declaration under Section 6 was made on 17.12.1997. The Land Acquisition Collector, vide award dated 30.11.2000, assessed the market value of the acquired land @ Rs. 2,25,000/- per acre for Chahi, and Rs. 1,60,000/- per acre for Barani. Being aggrieved against the assessment and the compensation awarded by the Collector, the appellant filed objections under Section 18 of the Act. And, as indicated above, for the objections preferred by the appellant were dismissed on the ground of delay, thus, the appeal.