APARESH KUMAR SINGH, J. - (1.) Heard learned counsel for the petitioner and the State.
(2.) Petitioner has approached this Court for directing the Respondents to pay compensation amount of the land comprised in Plot no. 578,579,577 and 858 of Mauza Gadi Koria, Jamabandi No. 38 and 39 under Circle and District Dumka. The acquisition was made for construction of Gobindpur-Sahebganj Road. Petitioner has also made a prayer for release of some land, which was not required for construction of the said road stating that in Plot No. 577,578 and 579 petitioner has constructed his house. Petitioner has also made a prayer to dispose of his representation filed on 18.8.2012 and 27.8.2013 raising such grievances.
(3.) As per the petitioner, the compensation in lieu of the land acquired should have been assessed at Rs.11,98,000/- instead of the awarded amount of Rs.8,94,669/- as per the award dated 3.12.2010. Petitioner claims to have sought details of the calculation from the office of District Land Acquisition Officer, Dumka vide Annexure-8 to the supplementary affidavit dated 22.12.2010. The application at Annexure-5 is dated 18.8.2012 seeking consideration of payment of compensation as per the measurement made by the authorities. This application however is beyond the time limit stipulated in terms of Section 18 of the Land Acquisition Act, 1894 seeking reference by an objector.;