BANARASI DEVI JHUNJHUNWALA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this case the petitioner, Mosam-mat Banarsi Devi Jhunjhunwala. has obtained a rule from the High Court calling upon the opposite parties to show cause why the order of the Collector of Purnea, dated 10-7-1956, declining to make a reference to the District Judge under the provisions of Section 18(1) of Act I of 1894 should' not be set aside and why a writ in, the nature of mandamus should not be issued commanding the Col-Jector of Purnea to make a reference to the District Judge of the dispute with regard to the amount of compensation under Section 18 (1) of the same statute.

(2.) Section 18 (1) of Act I of 1894 is in the following terms :

(3.) Section 18(2) states thus :