K. Ramaswamy, J.

1. Delay of 840 days condoned.

2. Leave granted.

3. The appellant is challenging the notification under Section 4(1) of the Land Acquisition Act published on February 3, 1970. Initially, he filed W.P. 649/84 and obtained stay of dispossession on February 16, 1984. That writ petition was dismissed on merits on March 31, 1992. The Land Acquisition Officer made the award on March, 30, 1994 which was challenged in W.P. No. 2249 of 1994, but without success. Thus these appeals by special leave against the original writ petition as well as the second writ petition.

4. Shri Khanwilkar, learned counsel for the appellant, has stated in fairness that in the first writ petition he could not canvas the bar of limitation under Section 11-A of the Act for the reason that the appellant had obtained an order through the Court on February 16, 1984 injuncting dispossession of the land from him; and in view of the judgments rendered by this Court that direction would be an impediment for the authorities to make the award within two years. Therefore, he raised a further contention that since the award has not been made within two years from the date of the decision of the High Court, namely, March, 31, 1992, the award passed under Section 11 is without jurisdiction. We find no force in the contention.

5. It is seen that the bar under Section 11-A was available to the appellant when the first writ petition was filed, since the Amendment Act 68 of 1984 had come into force on September 24, 1984 during the pendency of the writ petition. He did not raise the point. Therefore, the doctrine of "might and ought" engrafted in Explanation IV to Section 11 of the CPC would come into play and the appellant is precluded to raise the controversy once over. Therefore, the doctrine of constructive res judicata puts an embargo on his right to raise the plea of bar of limitation under Section 11-A.

6. Further, we have seen the xerox copy of the award, copy of which had been supplied to the appellant. It clearly indicates that the Land Acquisition Officer made the award on March 30, 1994 under his signature and seal. Under Section 12(1) of the Act it is conclusive evidence of making of the award. Because of the mere fact that the appellant had received the copy of the award on April 12, 1994, it cannot be held that the award was made on that date. There are no interpolations in the signature made by the officer along with the date. It is seen that the overwriting is only in respect of some other, matters. Under Section 11(2), it is mandatory that the authorities shall obtain prior approval of the competent authority or the State Government in case where the value of the land exceeds the value prescribed under the rules made by the appropriate Government. In fact the award clearly indicates that on May 17, 1993 endorsement was made "subject to prior approval". Obviously, the award was made on May 17, 1993 and after obtaining the prior approval, it was signed by the Land Acquisition Officer in March 1994. Therefore, the award was clearly made within two years from the date of the judgment of the High Court.

7. We do not, therefore, find any illegality warranting interference. The appeals are accordingly dismissed. No costs.