KULBANSH SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has filed the present writ petition seeking a direction to the respondent Collector to refer the matter to the court under Section 30 of The Land Acquisition Act, 1894 (in short 'Act, 1894) for apportionment of the award amount determined by the Collector for the acquisition of the lands in question under the provisions of the Act, 1894.

(3.) In the whole writ petition filed on behalf of the petitioner neither the date of award prepared by the Collector under the Act, 1894 has been disclosed nor the facts regarding filing of the written application by the petitioner under Section 18(1) read with Section 30 of the Act, 1894 have been mentioned.