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PETITIONER: SPECIAL LAND ACQUISITION OFFICER

       Vs.

RESPONDENT: N.S. TAKKALAKI AND ORS.

DATE OF JUDGMENT16/08/1995

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

CITATION:  1995 SCC  (5) 592        1995 SCALE  (5)66

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.      Notification under Section 4(1) of the Land Acquisition Act, 1894  (for short,  ’the Act’)  was published on January 23, 1980  and the Land Acquisition Officer gave his award on March  28,  1980.  Consequently,  the  respondents  are  not entitled to  the additonal amount @ 12 per cent per annum of the enhanced  compensation under Section 23 (1-A) of the Act as amended by Amendment Act 68 of 1984.      The appeal  is accordingly  allowed and  the  grant  of additonal amount  under Section  23 (1-A)  is set  aside. In other  respects,  the  award  of  the  Reference  Court,  as confirme 7588 the High Court, stands confirmed. No costs.