GIRDHARI LAL Vs. COLLECTOR

JUDGEMENT

(1.) This petition purports to be under Article 226 of the Constitution of India, but the learned counsel for the petitioner has stated that it may be treated as one

(2.) At the instance of the petitioner a reference was made to the Court under Section 18 of the Land Acquisition Act which has been dismissed on the ground that the petition of reference was filed after the expiry of the prescribed period of limitation and it is that order which is sought to be quashed by this petition.

(3.) The main point that has been made out on behalf of the petitioner is that a notice as required by Section 9 or 12 of the Land Acquisition Act was not served upon him and that it was only on 1st March, 1959, that he came to know of the making of the award and that the period of limitation for the filing of a petition for reference should be computed from that date.