Supreme Court of India
Union Of India vs B.V. Saroja And Anr on 13 January, 1995
Equivalent citations: 1995 AIR SCW 929, (1995) 1 SCR 250 (SC), (1995) 1 LANDLR 509, (1995) 1 RENTLR 528, 1995 (2) SCC 451
Author: K. Ramaswamy
Bench: K. Ramaswamy
CASE NO.: Review Petition (civil) 41 of 1993 PETITIONER: UNION OF INDIA RESPONDENT: B.V. SAROJA AND ANR. DATE OF JUDGMENT: 13/01/1995 BENCH: K. RAMASWAMY & DR. A.S. ANAND JUDGMENT:
JUDGMENT IN Civil Appeal No. 887 of 1995. 1995 (1) SCR 250 The following Order of the Court was delivered :
The notification under Section 4(1) of the Land Acquisition Act was published on March 30, 1972. The award was made by the Land Acquisition Collector on September 15, 1976 and the possession was taken on October 15, 1976. The point raised now is covered by the judgment of the Constitution Bench in K.S. Paripoornan v. State of Kerala, reported in [1994] 5 SCC 593. In view of these facts, the respondents are not entitled to the payment of the additional amount as contemplated under section 23(1-A) of the Land Acquisition Act as amended by Amendment Act 68/84. As a consequence, the claimants are not entitled to the above benefit. The Review Petition is ordered.
Leave granted in S.L.P. The appeal is allowed only to the above extent. The award of the Courts below are accordingly modified. No costs.