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PETITIONER: THE SPECIAL LAND ACQUISITION

       Vs.

RESPONDENT: SIDDAPPA UJANAPPA MADAR

DATE OF JUDGMENT02/11/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  JT 1995 (8)   562        1995 SCALE  (6)578

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      The Registry’s  report dated  August 14, 1995 indicates that S.S.  Typai, the sole respondent in SLP (C) No. 9906 of 1987 (present  SLP), was dead as per the postal endorsement. We,  therefore,   directed  the   learned  counsel  for  the petitioner-State to  take steps to bring on record the legal representatives of  the sole-respondent.  The  Special  Land Acquisition Officer,  National  Highways,  Dharwad,  in  his letter dated  17th October,  1995 had  stated that said S.S. Tyapi is  still alive and he is presently running a tea shop near bus  depot at Gangavati. Under these circumstances, the postal endorsement  obviously is incorrect. Therefore, there is no  need  to  bring  the  legal  representatives  of  the respondent on record.      Leave granted.      The controversy  in case  is no longer res integra. The applicability of  the provisions of Sections 23 (1-A), 23(2) and 28  of the Land Acquisition Act, 1894, as amended by the Land Acquisition  (Amendment) Act  (Act 68  of 1984),  is in question in  this matter.  These points  have  already  been covered by two Constitution Bench decisions of this Court in Union of  India vs.  Raghubir Singh,  [(1989) 3 SCR 316] and K.S. Paripoornan vs. State of Kerala, [(1994) 5 SCC 593]. In view of  these Constitution Bench judgments the appeal is to be allowed.  Consequently, the  benefits granted pursuant to the Amendment  Act stand  set  aside.  The  respondents  are entitled to  interest @ 6% per annum and also solatium @ 15% on the enhanced compensation.      The  appeal   is  accordingly   allowed  but,   in  the circumstances, without costs.