MOMAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition raises the short, but interesting question about the inter-connection and interpretation of Sections 18, 23 and 54 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act of 1894") and Section 30 of the Land Acquisition (Amendment) Act, 1984, (in short "the Act of 1984"), which provide certain provisions for transitory period.

(3.) The land in question, which is situated in Chak 16 ML, Tehsil Ganganagar, was acquired by the State Government and the Collector made an award in respect of the land in question on 9.10.80 for a sum of Rs. 22,000/- in favour of Baba Hardwari Nath Trust and a cheque was sent to him.