LAXMI DASS Vs. COLLECTOR LAND ACQUISITION, DODA

JUDGEMENT

(1.) THIS Civil Revision petition is directed against the order of learned District Judge, Bhadarwah dated August 17,1987, rejecting the reference made by Collector -respondent No. 1 under section 18 of the J&K Land Acquisition Act (hereinafter called the Act).

(2.) THE reference stands rejected on the ground that no application, as envisaged under section 18 of the Act requiring the Collector to make reference, was available on the record,

(3.) THE matter arises out of acquisition proceedings initiated at the instance of Executive Engineer, Rural Electrification Construction Division, Batote culminating in an award dated October 29, 1980 awarding compensation of Rs. 80,242.40. subsequent thereto, the Collector made" reference to the District Judge, Bhadarwah vide his No. 176/Acg/77/ 453/LAC dated December 1, 1980. In the order of reference, the Collector indicated the subject as under: -