Supreme Court of India
Improvement Trust, Sangrur vs Gurjit Singh Sandhu & Ors on 15 January, 1996
Equivalent citations: JT 1996 (2), 111 1996 SCALE (1)815, AIRONLINE 1996 SC 225, 1990 (4) SCC 51, (1996) 1 LAND LR 432, (1996) 1 CUR CC 206, (1996) 1 RENT LR 588, (1996) 1 SCR 487, (1996) 1 CIV LJ 781, (1996) 27 ALL LR 423, (1996) 2 ICC 463, (1996) LACC 195, (1996) 2 JT 111, (1996) 1 RRR 669, 1996 HRR 439, (1996) 2 LANDLR 44, 1996 (7) SCC 449, (1996) 2 ICC 441, (1996) 1 SCR 487 (SC), (1996) 1 SCR 1150 (SC), (1996) 2 JT 111 (SC), (1996) 2 JT 139 (SC), (1990) 13 ATC 713, (1990) 1 CURLR 764, (1990) 1 LAB LN 770, (1990) 2 ANDHWR 11, (1990) 2 JT 138 (SC), (1990) 2 LABLJ 158, 1990 (2) SCC 682, (1990) 2 SERVLR 742, (1990) 3 JT 493 (SC), (1990) 42 DLT 313, (1990) 49 ELT 326, (1990) 60 FACLR 837, 1990 SCC (L&S) 542, 1990 UJ(SC) 1 731, 1990 UJ(SC) 2 498
Author: K. Ramaswamy
Bench: K. Ramaswamy
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.