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PETITIONER: RAFIQ MOHD.

       Vs.

RESPONDENT: STATE GOVERNMENT OF M.P. & ORS.

DATE OF JUDGMENT:       29/03/1996

BENCH: HANSARIA B.L. (J) BENCH: HANSARIA B.L. (J) RAY, G.N. (J)

CITATION:  JT 1996 (5)   457        1996 SCALE  (3)300

ACT:

HEADNOTE:

JUDGMENT:                       J U D G M E N T HANSARIA,J.      Leave granted.  Heard learned  counsel for the parties. Perused  written   submissions  filed   on  behalf   of  the respondents. 2.   The appellant  claims the  benefits of Land Acquisition (Amendment) Act 1984. As to when such benefits are available has been  spelt out by two Constitution Bench decisions: (1) Union of  India v. Raghubir Singh, 1989 (2) SCC 754; and (2) K.S. Paripoornan  v. State  of Kerala,  1994 (5) SCC 593. As the award by the Collector in the present case was passed on 20.11.63, the appellant is not entitled to any additional sum visualized by section 23 (1-A) in view of the decision in  Paripoornan’s  case.  But  the  decree  of  the Reference  Court  being  of  22.9.83,  benefits  of  amended sections 23(2)  and 28  would be  available because  of  the decision in Raghubir Singh’s case. 3.   The  appeal  is  allowed  accordingly.  The  additional amount which  has become  payable because  of this  judgment shall be  paid to  the appellant  within a  period of  three months from today. 4.   No order as to costs.