Supreme Court of India
Special Land Acquisition Officer vs N.S. Takkalaki And Ors on 16 August, 1995
Equivalent citations: 1995 SCALE (5)66, 1995 SCC (5) 592, AIRONLINE 1995 SC 905
Author: K. Ramaswamy
Bench: K. Ramaswamy, B.L Hansaria
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.