Special Land Acquisition Officer Vs. N.S. Takkalaki & Ors [1995] INSC 396 (16 August 1995)

Ramaswamy, K. Ramaswamy, K. Hansaria B.L. (J) Hansaria B.L. (J)

CITATION: 1995 SCC (5) 592 1995 SCALE (5)66

ACT:

HEAD NOTE:

O R D E R

Leave granted.

Notification under Section 4(1) of the Land Acquisition Act, 1894 (for short, 'the Act') was published on January 23, 1980 and the Land Acquisition Officer gave his award on March 28, 1980. Consequently, the respondents are not entitled to the additonal amount @ 12 per cent per annum of the enhanced compensation under Section 23 (1-A) of the Act as amended by Amendment Act 68 of 1984.

The appeal is accordingly allowed and the grant of additonal amount under Section 23 (1-A) is set aside. In other respects, the award of the Reference Court, as confirme 7588 the High Court, stands confirmed. No costs.

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