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PETITIONER: STATE OF HARYANA

       Vs.

RESPONDENT: SHANTI PARSHAD JAIN & ORS.

DATE OF JUDGMENT10/05/1995

BENCH: MANOHAR SUJATA V. (J) BENCH: MANOHAR SUJATA V. (J) VERMA, JAGDISH SARAN (J)

CITATION:  1995 SCC  (4) 532        1995 SCALE  (3)607

ACT:

HEADNOTE:

JUDGMENT:           THE 10TH DAY OF MAY, 1995 Present:           Hon’ble Mr. Justice J.S. Verma           Hon’ble Mrs. Justice Sujata V. Manohar Mr. Maninder Singh and Ms. Indu Malhotra, Advs. for the appellant. Mr. Prem Malhotra, Adv. for the Respondents.                     J U D G M E N T The following Judgement of the Court was delivered:                IN THE SUPREME COURT OF INDIA                CIVIL APPELLATE JURISDICTION                CIVIL APPEAL NOS. 5654-55 OF 1995      (Arising out of S.L.P. (C) Nos. 12914-14A of 1989) State of Haryana                          .....Appellant V. Shanti Parshad Jain & Ors.                .....Respondents                     J U D G M E N T Mrs. Sujata V. Manohar, J.      Delay condoned.      Special leave granted.      These  appeals  pertain  to  the land pertaining to the respondents which has been acquired pursuant to Notification dated 30.1.1973 under Section 4 of the Land Acquisition Act, 1894 and Notification dated 24.7.1973 under Section 6 of the Land Acquisition Act,1894. The land has been acquired by the appellant   for   the  public  purpose  of  development  and utilisation of land in the urban estate to be set  up in the area of village Hissar.      The Land  Acquisition  Collector  by  his  award  dated 5.9.1973 awarded  compensation to  the respondents  for  ‘A’ Category of  land at  the rate  of Rs. 20,000/- per acre and for ‘B’  Category at  the rate  of Rs.  12,000/-  per  acre. Aggrieved  by   this  award,  the  respondents  preferred  a reference under  Section 18  of  the  Land  Acquisition  Act before the  Additional District  Judge, Hissar. By his order dated 23.1.1979,  the Additional District Judge enhanced the

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award amount  as set  out therein.  In an  appeal from  this order, the  High court  by its order dated 9.12.1988 further enhanced  the  compensation  amount  and  also  granted  the benefit of Sections 23(1A), 23(2) and 28 of the amended Land Acquisition Act to the respondents.      The only  point urged  before us by the appellant is in respect of  the benefit granted under Sections 23(1A), 23(2) and 28 of the Land Acquisition Act to the respondents.      In this case both the award of the Collector as well as the award by the court under a reference under Section 18 of the Land  Acquisition Act  have been  made prior  to 30th of April, 1982.  Hence the  benefit of Section 23(1A) cannot be extended to  the respondents. (See: K.S.Paripoornan v. State of Kerala & Ors. (1994 (5) SCC 593).      The benefit of Sections 23(2) as well as 28 also is not available to  the respondents  in the  present case  because neither the  award of  the Collector  nor the  award by  the Court is  after 30.4.1982  and before  24.9.1984. Unless the appeal before  the High  Court or before us is in respect of the award  made  by  the  Collector  or  the  Court  between 30.4.1982 and  24.9.1984 the benefit of the amended Sections 23(2) and  28 cannot be granted in such appeals. (See: Union of India  & Anr. v. Raghubir Singh (dead) by Lrs. etc. (1989 (3) SCR 316).      The appeals  are accordingly  allowed and  the order of the High  Court insofar  as it grants the benefit of amended Sections 23(1A),  23(2) and  28 to  the respondents,  is set aside. In the circumstances of the case, however, there will be no order as to costs.