P.N. Nag, J. - (1.) The petitioner has challenged the award given in Land Acquisition proceedings by the 111 Additional District Judge, Jaunpur, dated 16-5-1994.
(2.) This award, according to the petitioner, has been given in reference made by the collector, Jaunpur, vide his order dated 27-12-93. That reference was without jurisdiction as the earlier reference in respect of the same subject matter was rejected by the Special Land Acquisition Officer, vide order 18-7-1990 Secondly, when the reference was rejected once, the Collector had no power to review his order and make another reference. Since the award was made by the District Judge on Dim basis of the reference without jurisdiction, that cannot be sustained in the eye of law, and it should be set aside. It has also beer, alleged by the learned counsel for the petitioner that the petitioner was not a party before the Additional District Judge, and as such it is entitled to invoke the extra-ordinary jurisdiction of this Court.
(3.) Heard learned counsel for the parties.;