SPECIAL LAND ACQUISITION OFFICER Vs. N S TAKKALAKI

JUDGEMENT

(1.) Leave granted.

(2.) Notification under Section 4 (1 of the Land Acquisition Act, 1894 (for short, 'the Act') was published on 23/1/1980 and the Land Acquisition officer gave his award on 28/3/1980. Consequently, the respondents are not entitled to the additional amount @ 12 per cent per annum of the enhanced compensation under Section 23 (1-A) of the Act as amended by Amendment act 68 of 1984,

(3.) The appeal is accordingly allowed and the grant of additional amount under Section 23 (1-A) is set aside. In other respects, the award of the reference court, as confirmed by the High court, stands confirmed. No costs.