State of Kerala Vs. M.M. Abdul Khader [1995] INSC 849 (15 December 1995)
Hansaria B.L. (J) Hansaria B.L. (J) Ramaswamy, K.
CITATION: 1996 SCC (1) 612 JT 1995 (9) 173 1995 SCALE (7)253
ACT:
HEAD NOTE:
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 April 21, 1980, 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.
