STATE OF KERALA vs. GEORGE JOSEPH

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 PETITIONER: STATE OF KERALA Vs. RESPONDENT: GEORGE JOSEPH DATE OF JUDGMENT: 12/02/1996 BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. G.B. PATTANAIK (J) CITATION: 1996 SCC (2) 647 JT 1996 (3) 140 1996 SCALE (2)SP75 ACT: HEADNOTE: JUDGMENT: O R D E R Though notice was issued to the respondent, no unserved acknowledgment has been received so far. Therefore, notice must be deemed to have been served on the respondent. Leave granted. The point in the case is no longer res integra. The award of the Collector is dated March 27, 1981 and the notification under Section 4(1) of the Land Acquisition Act, 1894 is of September 26, 1978. Therefore, the respondent is not entitled to the payment of the additional amount under Section 23(1A) of that Act. The appeals are accordingly allowed. The award to the above extent is set aside. No costs.