PARASU RAM Vs. STATE OF U P
LAWS(ALL)-2004-4-191
HIGH COURT OF ALLAHABAD
Decided on April 21,2004

PARASU RAM Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

M.Katju, R.S.Tripathi, JJ. - (1.) This writ petition has been filed against the impugned order dated 18.7.2003, passed by the Additional District Magistrate (Land Acquisition), Gautam Buddh Nagar.
(2.) Heard learned counsel for the parties.
(3.) It appears that the Special Land Acquisition Officer. Gautam Buddh Nagar gave an award Under Section 11 of the Land Acquisition Act on 20.9.2003 but the petitioner filed an application Under Section 18 of the Act only on 21.1.1997. That application has been dismissed as time barred by the impugned order.;


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