STATE OF PUNJAB Vs. JAGIR SINGH

JUDGEMENT

(1.) Though respondents have been served, none is appearing.

(2.) Leave granted.

(3.) The award of the Additional District Judge is dated 2/3/1978. When the State had gone in appeal against the award, while dismissing the appeals, the High court of Punjab and Haryana at Chandigarh had granted additionalbenefits under the Land Acquisition (Amendment) Act, 1894. Sub-section (1 of Section 23 of the Land Acquisition Act, 1894 (for short, 'the Act') envisages determination of the amount of compensation to be awarded to the acquired land. Ss. (I-A) envisages that "in addition" to the market value of the land, as above provided, the court shall in every case award an amount calculated @ 12 per centum per annum on such market value for the period commencing on from the date of the publication of the notification under Section 4 (1 to the date of the award of the Collector or the date of taking possession of the land, whichever is earlier. Ss. (2 also provides that "in addition" to the market value of' the land, as above provided, the court shall in every case award a sum of 30 per centum on such market value in consideration of the compulsory nature of acquisition.