KRISHNA NANDAN PRASAD SINGH Vs. STATE

JUDGEMENT

(1.) HEARD Mr. Siddheshwar Prasad Sinha, learned senior counsel for j the petitioners, and Mr. S.S. Nayar Hussain, learned Government Pleader No. II.

(2.) THE question, which has fallen for determination in this application, is as to whether the impugned award, as contained in annexure -11 passed by the District Land Acquisition Officer, is an award under the meaning of the Bihar Land Acquisition Act (hereinafter to be referred to as "Act") and further as to whether prior approval of the appropriate Government was obtained within the mandatory period prescribed under the law and if not then what would be the effect of the award.

(3.) LEARNED Government Pleader II, appearing on behalf of the State,: however, is not disputing the legal aspect of the matter, as discussed above, and he has very fairly submitted that the mandates of law were not followed and despite his best efforts, he has not received any instruction from the concerned respondents. He further submitted that the District Land Acquisition Officer is not the Collector as notified under section 3(c) of the Act.