SATYA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) Land Acquisition Collector has refused to refer the reference petition, preferred by the petitioner, for adjudication to the learned District Judge, Shimla vide order dated 23.03.2017, holding it to be beyond limitation. Hence, instant writ petition has been filed.

(2.) The facts may be noted hereinafter:-

(3.) We have heard learned Senior counsel for the petitioner and the learned Additional Advocate General for the respondents-State and have also gone through the appended record.