ASHOK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) ard the parties.

(2.) The petitioners are aggrieved by the order dated 04.06.2012 passed in Case No. 8 of 2012 by the respondent Additional Collector, Sheohar, whereby the petition filed on behalf of the petitioners under Sec. 18 of The Land Acquisition Act, 1894 (In short 'the Act, 1894 ') for making reference of the matter to the civil court has been rejected on the ground of limitation.

(3.) The learned counsel appearing on behalf of the petitioners submits that for acquisition of the land in question belonging to the writ petitioners, fully detailed in paragraph-5 of the writ petition, a land acquisition proceeding was started and an award was prepared sometime in the year 2010. He further submits that the petitioners received 80% award amount under protest and thereafter they filed a petition on 17.01.2012 for reference of the matter to the civil court, which was originally allowed by order dated 18.05.2012 by the respondent Additional Collector, Sheohar, but subsequently on certain extraneous consideration, previous order was penned through and a fresh order was passed on 04.06.2012 and by the impugned order, prayer for reference has been rejected on the ground of limitation.