CHUNNAMBI RAGHAVAN Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) 33.5 cents of land in R.S.No.231/2 of Ramanthali Village belonging to the petitioner, was acquired for the establishment of Naval Academy, Ezimala. It appears that when the application made by the petitioner under Section 28A of the Land Acquisition Act (in short 'the Act') was rejected by Ext.P3, he made Ext.P4 application under Section 28A(3) of the Act. That also has been rejected by Ext.P5 order. It is challenging Exts.P3 and P5 orders issued by the first respondent, the writ petition is filed.

(2.) THE reason stated in Exts.P3 and P5 is that the Award relied on by the petitioner was rendered on the basis of a reference under Section 28A(3) and not under Section 18 of the Act.