(1.) The judgment dated 30.07.2011 of learned District Judge, Kishtwar passed on a Reference under Section 18 of the State Land Acquisition Act is called in question in this Civil Appeal.
(2.) Learned counsel submitted that in view of the admission made by the respondent in paragraph No.4 of the application, application elated 02.07.2003 seeking reference was beyond the period of six months and was liable to be dismissed. Learned counsel in support of his contention referred to the judgment of this Court in case titled State though Collector Land Acquisition, Rajouri vs. Probed Chancier and others, 2003 2 JKJ 554 , Learned counsel accordingly, prayed that appeal be allowed and the impugned judgment be set aside.
(3.) This Appeal along with connected application (s) is, therefore, dismissed.