Full Judgment Text
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PETITIONER:
SPECIAL LAND ACQUISITION OFFICER
Vs.
RESPONDENT:
N.S. TAKKALAKI AND ORS.
DATE OF JUDGMENT16/08/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
HANSARIA B.L. (J)
CITATION:
1995 SCC (5) 592 1995 SCALE (5)66
ACT:
HEADNOTE:
JUDGMENT:
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.