Full Judgment Text
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PETITIONER:
IMPROVEMENT TRUST, SANGRUR
Vs.
RESPONDENT:
GURJIT SINGH SANDHU & ORS.
DATE OF JUDGMENT: 15/01/1996
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
G.B. PATTANAIK (J)
CITATION:
JT 1996 (2) 111 1996 SCALE (1)815
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Leave granted.
Heard learned counsel for the parties.
Mr. K.R.R. Pillai, learned counsel, is appearing on
behalf of respondent Nos.5, 6 and ]4 to 18. Notice had heen
sent on 29.3.1994 to respondent Nos.1, 3, 4 and 7 lo 13,
but till date they have not appeared either in person or
through their counsel. Acknowledgements have not been
received. Therefore, they must be deemed to have been
served. 2nd respondent was served on 31.3.1994. He is not
appearing either in person or through his counsel.
The controversy is whether the respondents are entitled
to the additional amount under Section 23(1A) of the Land
Acquisition Act, 1894 as amended by Act 68 of 1984. The
Collector’s award is dated September 10, 1979 while the
notification under Section 4(1) was published on January 28,
1978. Under these circumstances, the respondents are not
entitled to the additional amount under Section 23(1A) of
the Act.
The appeal is accordingly allowed to the above extent.
No costs.