http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

PETITIONER: STATE OF KERALA

       Vs.

RESPONDENT: M.M. ABDUL KHADER

DATE OF JUDGMENT15/12/1995

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

CITATION:  1996 SCC  (1) 612        JT 1995 (9)   173  1995 SCALE  (7)253

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.      The only  controversy is  as regards the entitlement of the respondents to the additional amount under Section 23(1- A) of the Land Acquisition Act, 1894. Since the award of the Collector is of June 4, 1979, the claimants are not entitled to the  additional amount  under Section 23(1-A) of the said Act.      The appeal  is accordingly allowed to the above extent. The Order of the High Court is set aside. No costs.