VIKRAMADITYA PRASAD, J. - (1.) THIS writ has been filed for quashing (Annexure 4) the order rejecting the prayer of the petitioner for referring the matter to the competent Court under Section 18 of the Land Acquisition Act, and also for issuance of a mandamus to the respondents to refer the matter to the Civil Court of competent jurisdiction under Section 18 of the Land Acquisition Act.
(2.) THE short facts of the case are that the petitioners land bearing Khata No. 99 of Plot No. 747 Area 2.47 acres was acquired vide Land Acquisition Case No. 5 of 1986 -87, Annexure 1. The award of collector under Section 12(2) was communicated to the petitioner on 13.3.1989. Thereafter on 29.3.1989 the petitioner filed her objection under Section 18 of the Act requesting the Collector to refer the matter to the Civil Court on the ground that the award and sum is less and it should be at least 2 lacs. The petitioner, however, In that very objection petition also wrote as follows : - - "Your petitioner is however ready to accept the said sum of Rs. 31,307.25 paise under the protest and the reserved his right for the balance amount which may be considered payable by competent Authority." Subsequently, the petitioner again filed her representation through Annexure 3 but by Annexure 4, the prayer of the petitioner for referring the matter to the Civil Court, was rejected on 15.1.1998. The Land Acquisition Officer while rejecting the prayer of the petitioner, has held that the award was made on 3.3.1989 and that was informed to the petitioner on the same date and the petitioner had received the awarded amount on 29.3.1989. This information was also made by service of notice on the advocate of the petitioner on 7.3.1989. Subsequently, the petitioner appeared on the aforesaid date and received awarded amount without any objection which is apparent from page 15 of the note -sheet but as the petitioner has not filed her objection within six weeks, her objection was not fit to be considered, consequently it is rejected.
(3.) SECTION 18 of the Land Acquisition Act, 1894 reads as follows : - - "Reference to Court. - (1) Any person interested who has not accepted the award 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 persons to whom it is payable, or the apportionment of the compensation amount the persons interested. (2) The application shall state the grounds on which objection to the award is taken : (a) if the person making it was present or represented before the Collector at the time when he made his award, within six weeks from the date of the Collectors award; (b) in other case within six weeks of the receipt of the notice from the Collector under Section 12, Sub -section (2), or within six months from the date the Collectors award whichever period shall first expire." .;