LexTOTA RAM versus STATE OF U.P. AND ORS.
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A TOTA RAM v. STATE OF U.P. AND ORS. JULY 9, 1997 B [K. RAMASWAMY AND D.P. WADHWA, JJ.] Land Acquisition Act; 1894 : . S.28-A-Application u11de1~Limitation---Held, application is to be C made within three months from the date of award of compensation by reference court-'-Time take11 in obtai11i11g certified copy of the award ;s to be excluded i11 computing the period of three months-The plea that limitation of three months begins to s(alt from the date of tire knowledge of the award is unsustainable. · D CIVIL APPELLATE JURISDICTION: Special Leave Petition (C) No. 11171of1997 . . From the Judgment and Order dated 19. 11.96 of the Allahabad High Court in W.P. No. 12843 of 1994. E R.C. Srivastava, Ms. Rachna Srivastava and Ms. Rani Chhabra for the Petitioner. The following Order of the Court was delivered : This special leave petition arises from the judgment of the High F Court of Allahabad, made on November.19, 1996 in Writ Petition No. 12843/94. Admittedly, on reference under Section 16 of the Land Acquisition Act, 1894 (for short, the "Act"), the ~eference Court passed its award and decree on May 18, 1990. The petitioner filed an application under Section G 28~A of the Act on July 22, 1992 stating that ~e came to know on 19th July, 1992 that in another reference compensation for the lands had been enhanced and claimed compensation at the said enhanced rates as he had filed application ~nder proviso to Section 28-A of the Act within three months of his knowledge. The Collector as well as the High Court have H negatived the contention. The question that arises for consideration is 184 TOTA RAM v. STATE 185 whether the limitation for the purpose of application under Section 28-A A of the Act begins to start from the date of the knowledge. Section 28-A reads as under : "28-A Re-determination of the amount of compensation on the basis of the award of the court - ( 1) Where in an award under this Part, the Court allows to the applicant any amount of compensa- B tion in excess of the amount awarded by the Collector under Section 11, the persons interested in all the other land covered by the same uotification under Section 4 sub-section (1) and who are also aggrieved by the award of the Collector ipay notwithstanding that they _had not made an application to the Collector under C Section 18, by written application tO the Collector within three months·from the date of the award of the Court require that the amount of compensation payable to them may be re-determined on the basis of the amount of compensation awarded by the Court: Provided that in computing the period of three months within art application to the Collector shall be made under this sub-section, the day on which the award was pronounced and the time requisite for obtaining a copy of the award shall be excluded. D . E (2) The Collector shall, on receipt of an application under sub- section (1) cqnduct an inquiry after giving notice to all the persons" interested and giving them a reasonabl~ opportunity of being heard and ·make an award determining the amount of compensation payable to the applicants. (3) Any person who has not accepted the award under sub-section (2) may, by written application to the Collector, require that the matter be referred by the Collector for the determination of the Con.rt and the provisions of Section 18 to 28 shal~ so far as may F be, apply to such reference as they apply to a reference under G . Section 18." A reading thereof dearly indicates that a person. whose land is acquired under a common notification issued _under Section 4 (1) of the Act but who failed to avail of the remedy of re.ference under Section 18, is eligible to make a written application within three months from the date H 186 SUPREME COURT REPORTS [1997] SUPP. 2 S.C.R. A of the award of the Court enhancing the compensation. It has been interpreted by this Court that the "court" means court of original civil jurisdiction to whom reference under Section 18 would lie. Admittedly, the award of the reference Court having been made on May 18, 1990, the limitation began to run from tha~ date. The proviSI) to Section 28-A gives a right to the persons to obtain the certified copy of the award and decree B and the time iaken for obtaining the certified copy of the award and .the decree shall be excluded in computing the period of three months. In view of the express language, the questi
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