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PETITIONER: STATE OF KERALA

       Vs.

RESPONDENT: GEORGE JOSEPH

DATE OF JUDGMENT:       12/02/1996

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. G.B. PATTANAIK (J)

CITATION:  1996 SCC  (2) 647        JT 1996 (3)   140  1996 SCALE  (2)SP75

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Though notice was issued to the respondent, no unserved acknowledgment has  been received  so far. Therefore, notice must be deemed to have been served on the respondent.      Leave granted.      The point  in the  case is  no longer  res integra. The award of  the Collector  is dated  March 27,  1981  and  the notification under Section 4(1) of the Land Acquisition Act, 1894 is  of September 26, 1978. Therefore, the respondent is not entitled  to the  payment of the additional amount under Section 23(1A) of that Act.      The appeals  are accordingly  allowed. The award to the above extent is set aside. No costs.