SPECIAL LAND ACQUISITION OFFICER Vs. SHARANABASAPPA SHIVAYOGAPPA TYAPAL

JUDGEMENT

(1.) Leave granted.

(2.) The Land Acquisition Officer's award is dated 12/10/1978 and the reference court award is of 31/3/1980. Under these circumstances, the claimants are not entitled to the enhanced benefits under S. 23 (1-A) , 23 (2 and 28 of the Land Acquisition Act, 1894 as amended by the amendment Act 68 of 1984. The award of the High court is modified and the grant of benefits are set aside. However, the claimants are entitled to 15 per cent solatium on the enhanced compensation and interest per cent per annum under the local amended Act on the enhanced compensation from the date of taking possession till the date of payment or deposit whichever is earlier.

(3.) The appeals are accordingly allowed to the above extent.