JAGAT NARAYAN, J. - (1.) THIS is revision application under Section 18(3) of the Rajasthan Land Acquisition Act against a reference made by the Collector S of the District.
(2.) THE sole ground on which the reference has been challenged is that the Collector of the district did not make the award in this case and therefore he had no jnrisdiction to make the reference. The land has been acquired for the District Police and the Superintendent of the Police of the district on behalf of the Police Department made a written application to the Collector of the district asking him to make a reference to the District Court to the determination of the amount of compensation.
(3.) THE award in this case was not made by the Collector of the district, but it was made by one Shri M.R. Dhariwal, an officer specially appointed by the Government to perform the functions of a Collector under the Rajasthan Land Acquisition Act. Section 18(1) runs as follows: 18. Reference to Court. - (1) The Government department on whose I behalf acquisition is being made or any person interested who has not accepted the award or the amendment thereof may, by written application to the Collector, require that the matter be referred by the Collector for the determination of the Court whether his objection be to the measurement of the land, the amount of the compensation, the amount of costs allowed, the persons to whom it is payable, or the apportionment of the compensation among the persons interested.;