Parwat Singh vs District Collector State of M.P. and Others

S.C. Sharma, J.—The petitioner before this Court has filed this present petition for issuance of an appropriate writ, order or direction directing the respondents to decide the application preferred by the petitioner u/s 18 of the Land Acquisition Act, 1894. The contention of the petitioner is that certain acquisition proceedings were initiated under the Land Acquisition Act and an award has also been passed in the matter. The petitioner has further state that he was not satisfied with the quantum of the award passed by the land acquisition officer and he submitted an application u/s 18 of the Land Acquisition Act for making reference to the Civil Court. However, for the reasons best known to the respondents, the respondent No. 2 has not passed any order on the application preferred by the petitioner. The only prayer made before this Court is for issuance of an appropriate writ, order or direction directing the respondent No. 2 to decide the application preferred by the petitioner in accordance with law. Learned counsel appearing for the respondents/State has fairly stated before this Court that such a relief can be granted to the petitioner.

Resultantly, without averting to the merits of the case, the land acquisition officer is directed to decide the application preferred by the petitioner u/s 18 of the Land Acquisition Act, 1894 within a period of 30 days from the date of receipt of certified copy of this order. It is needless to mention that in case, the application is not available with the land acquisition officer, the petitioner shall be free to submit the application enabling the land acquisition officer to decide the same in accordance with law.

With the aforesaid, the writ petition is disposed of. No order as to costs.