- (1.) This Full Bench has been constituted to answer following two questions referred by the Division Bench hearing this writ petition. (1) Whether the directions contained in Savitri Devi's case in the nature of a general mandamus are in direct conflict with the ratio of Kanchchid's case. (2) Whether the High Court in exercise of its extraordinary jurisdiction under Article 226 of the Constitution or India while interpreting Section 18 of the Land Acquisition Act can confer the power on the Collector to refer a dispute under Section 18 even if it is barred by limitation.
(2.) We have heard Shri Y.D. Sharma, learned Counsel for the petitioner, Shri M.C. Chaturvedi, Chief Standing Counsel assisted by Shri Govind Saxena, Additional Chief Standing Counsel and Dr. Y.K. Srivastava, learned Standing Counsel for the respondents.
(3.) The facts as emerge from the pleadings in the writ petition may briefly be noted for appreciating the issues which have arisen for consideration by this Full Bench.;