- (1.) Heard on the question of admission.
(2.) Appellants are questioning the legality of the order passed by Single Bench on 10th April, 2012, dismissing the writ application seeking reference under Section 18 of the Land Acquisition Act.
(3.) Award was passed in the year 1994. Appellants claimed that they have filed an application in the year 1996 seeking reference under Section 18 of the Land Acquisition Act. However, as per their own saying, their application was not traceable in the office of Land Acquisition Officer, therefore, they filed another application in the year 2006 along with an application under Section 5 of the Limitation Act so as to make reference to the Civil Court. The reference was not made by the Land Acquisition Officer by passing a detailed order on 17th March, 2009. The legality of the order refusing to make reference dated 17th March, 2009 passed by the Land Acquisition Officer has been questioned before the Single Bench. Single Bench has dismissed the writ application.;