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PETITIONER: LAND ACQUISITION OFFICER, PUNJAB

       Vs.

RESPONDENT: ANUDEEP KAUR & ORS.

DATE OF JUDGMENT08/12/1995

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

CITATION:  1996 SCC  (1) 431        1995 SCALE  (7)272

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.      The controversy  is no  longer res  integra as  regards entitlement to payment of additional amount under Section 23 (1-A) of  the Land  Acquisition Act, 1894, as amended by Act 68 of  1984. The  award of  the Land  Acqusiition Officer is dated July  30, 1981.  Therefore, Section  23 (1-A)  has  no application  to   the  award   in  question.   Under   these circumstances, the  Civil court has no jurisdiction to amend the  award  and  decree  awarding  additional  amount  under Section 23  (1-A). The High Court equally committed an error of law in dismissing the civil revision in that behalf.      The  appeals  are  accordingly  allowed  to  the  above extent. No costs.