AIR 1959 ALLAHABAD 792 ::1959 ALL. L. J. 685

Allahabad High Court

Hon'ble Judge(s): J. K. Tandon , J

Uttar Pradesh Official Language Act (26 of 1951) , S.2— Notification, u/S.4, Land Acquisition Act, regarding area in U.P. - Notification published in Hindi and English in U.P. Gazette - Conflict between two versions regarding area to be notified - Notification published under authority of Collector - Hindi version prevails over English version - Art.348(3), Constitution of India, not attracted. Land Acquisition Act (1 of 1894) , S.4— Constitution of India , Art.348— In U.P. certain area was notified to be acquired under S. 4 of the Land Acquisition Act. The notification issued under the authority of the Collector was published in the U.P. Gazette in Hindi and English, as required under the U.P., Official Language Act, 1951. The Hindi notification under S. 4 of the Land Acquisition Act, mentioned 0.3 acres as the area notified, while in the English Notification under S. 4, the area mentioned was 8 acres. Held that the Hindi notification, and not English notification, under S. 4 of the Land Acquisition Act must be treated as the authoritative text of the notification published in the Gazette and must prevail.(Para 6) A notification in English which the U.P. Official Language Act, 1951, required to be published in Hindi will not be a notification as required by law. The English version of the notifica....