Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
PETITIONER:
STATE OF KERALA
Vs.
RESPONDENT:
M.M. ABDUL KHADER
DATE OF JUDGMENT15/12/1995
BENCH:
HANSARIA B.L. (J)
BENCH:
HANSARIA B.L. (J)
RAMASWAMY, K.
CITATION:
1996 SCC (1) 612 JT 1995 (9) 173
1995 SCALE (7)253
ACT:
HEADNOTE:
JUDGMENT:
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 June 4, 1979, 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.