P.N.Mookerjee, J. - (1.) This Rule was obtained by the petitioner, who was the referring claimant in this Reference under Section 18 of the Land Acquisition Act.
(2.) The objection was really to the apportionment of the compensation, awarded by the Collector. The disputed award of the Collector appears to have been made under serial No. 134 in favour of 8 persons the petitioner being excluded.
(3.) The petitioner's case is that he did not receive any notice of this acquisition proceeding and, accordingly, could not lodge his claim before the Collector, although he was interested in 1/8th share of the acquired plot, or in other words, in l/8th share of the compensation money awarded.;