JAGNNATH Vs. DISTRICT JUDGE TONK

JUDGEMENT

(1.) THIS appeal has been filed against the judgment of District Judge Tonk dated 30.9.2003 passed in Reference Application Case No. 157/1997 whereby the reference applications of the applications filed under Section 18 of the Central Land Acquisition Act, 1894 (Rajasthan amendment 1987) (in short "the Act") were dismissed against the award of the Land Acquisition Officer (Sub Divisional Officer) Tonk dated 19.8.1996 in case No. 2/1994.

(2.) THE facts have been set out in the impugned judgment and hence I am not repeating the same here except wherever necessary.

(3.) AGGRIEVED against the award dated 19.8.96 the appellants preferred reference application before the District Judge Tonk under Section 18 of the Act. After receiving the notice of the Reference Application, the respondents 3 to 5 filed their written statement on 27.3.98.