High CourtsSingle Bench(1991) 02 P&H CK 0124

Jit Singh vs Land Acquisition, Collector, PWD B and R Branch

Punjab And Haryana At Chandigarh · Decided on 7 February 1991 · Citation: (1991) 99 PLR 519

HON’BLE JUDGES
J.V. Gupta, C.J
RESULT
Allowed
CASE NUMBER
Civil Revision No. 2909 of 1990

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

5 paragraphs · 340 words

J.V. Gupta, C.J.—This revision petition is directed against the order of the Land Acquisition Collector, dated September 21, 1988, whereby the application filed on behalf of the petitioner claimant for claiming a reference u/s 18 of the Land Acquisition Act, was dismissed on the ground that it was tin ebarred.

2.

In this case, the award of the Collector is dated March 27, 1987 whereas the application for reference was made or. May 11, 1987, which has been rejected by the Collector as time-barred without giving any reasons

3.

The learned counsel for the petitioner submitted that it was for the Collector to decide whether the application for deference was within time or not. The Collector should refer the matter to the District Judge leaving the question open. In support of the contention, the learned counsel relied upon Dharam Pal v. The Collector Lend Acquisition, Urban Development, Punjab, 1987 L. A. C. C. 217. On the other band, the learned counsel for the respondent submitted that the petitioner has no interest in the land acquired ; hence ho has no right to claim reference

4.

After hearing the learned counsel for the parties, I find merit in this petition. The application has been rejected by the Land Acquisition Collector on the ground that it was barred by time without giving any reasons. In view of the judgment referred to above, it was not for the Collector to decide whether the application for reference was within time or not. He should have referred the matter to the District Judge leaving the said question open.

5.

Consequently, the petition succeeds. The impugned order is set aside and the Collector is directed to make the reference u/s 18 of the aforesaid Act, to the District Judge, concerned. The parties have been directed to appear before the Collector on March II, 1991. It may be made clear here that it will be open to the respondent to take all pleas available to him with respect to the limitation or the maintainability of the application.