LAND ACQUISITION OFFICER, PUNJAB vs. ANUDEEP KAUR .

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 PETITIONER: LAND ACQUISITION OFFICER, PUNJAB Vs. RESPONDENT: ANUDEEP KAUR & ORS. DATE OF JUDGMENT08/12/1995 BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J) CITATION: 1996 SCC (1) 431 1995 SCALE (7)272 ACT: HEADNOTE: JUDGMENT: O R D E R Leave granted. The controversy is no longer res integra as regards entitlement to payment of additional amount under Section 23 (1-A) of the Land Acquisition Act, 1894, as amended by Act 68 of 1984. The award of the Land Acqusiition Officer is dated July 30, 1981. Therefore, Section 23 (1-A) has no application to the award in question. Under these circumstances, the Civil court has no jurisdiction to amend the award and decree awarding additional amount under Section 23 (1-A). The High Court equally committed an error of law in dismissing the civil revision in that behalf. The appeals are accordingly allowed to the above extent. No costs.