- (1.) WE have learned counsel for parties and perused the pleadings of writ petition.
(2.) THE petitioner appears to be aggrieved by the order dated 30th May, 2008 passed by Special Land Acquisition Officer, Barabanki vide Annexure -1 which according to him is erroneous on the ground that though the legal position is settled that there is no limitation for making a reference under Section 30 of the Land Acquisition Act yet the application of the petitioner to that effect has been rejected by the Officer.
(3.) LEARNED counsel referred to various judgments of Hon'ble the Apex Court as well as this Court. In the judgment of the Hon'ble Apex Court reported in : AIR 1966 SC 237 (Dr. G.H. Grant Vs. The State of Bihar) para 13, it has been held that there is no limitation for making a reference under Section 30 for determination of right to compensation which may have existed before the award or which may have devolved upon the applicant since the award.;