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PETITIONER: SPECIAL LAND ACQUISITION OFFICER & ORS.

       Vs.

RESPONDENT: MALLANAGOUDA RAYANAGOUDA PATIL & ORS.

DATE OF JUDGMENT03/08/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. PARIPOORNAN, K.S.(J)

CITATION:  1995 SCC  (5) 544        1995 SCALE  (4)855

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.      The High  Court of  Karnataka  in  the  impugned  order reversed the  award and  decree of  the Reference  Court and modified the  same to  the extent that the claimants will be entitled to  compensation @  Rs. 9,  160/- per  acre for the irrigated land  and Rs.  8,680/- per  acre for  dry land, as against the  Reference Court’s  award of sum of Rs. 16,950/- and Rs.  9,975/- respectively,  when the  matter had come up for admission,  since  a  batch  of  the  matters  was  then pending, notice  was ordered  in these  matters also and the same was  directed to  be tagged  with them. Since the batch has been disposed of by order dated January 27, 1995 in C.A. arising out  of SLP  [C] Nos.  11963-70/96, this Court while affirming  the   compensation  awarded  by  the  High  Court modified the  judgment and  decree to the extent of awarding benefits  of   enhanced  solatium  and  interest  under  the Amendment Act 68 of 1984. The Court instead granted solatium at 15  per cent  and interest  at 6 per cent on the enhanced compensation from the date of taking possession till date of payment or  deposit, whichever  is earlier.  In these cases, since the  award of the Reference Court itself is of October 23, 1982,  i.e., after the Amendment Act was introduced, the respondents are  entitled to  the benefits  of the  enhanced solatium and interest as granted by the High Court.      The appeals are accordingly dismissed. No costs.