State of Kerala Vs. M.M. Abdul Khader [1995] INSC 849 (15 December 1995)

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

CITATION: 1996 SCC (1) 612 JT 1995 (9) 173 1995 SCALE (7)253

ACT:

HEAD NOTE:

O R D E R

Leave granted.

The only controversy is as regards the entitlement of the respondents to the additional amount under Section 23(1- A) of the Land Acquisition Act, 1894. Since the award of the Collector is of April 21, 1980, the claimants are not entitled to the additional amount under Section 23(1-A) of the said Act.

The appeal is accordingly allowed to the above extent.

The Order of the High Court is set aside. No costs.

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