STATE OF KERALA Vs. GEORGE JOSEPH

JUDGEMENT

(1.) Though notice was issued to the respondent, no unserve' acknowledgment has been received so far. Therefore, notice must be deerned to have been served on the respondent.

(2.) Leave granted.

(3.) The point in the case is no longer res Integra. The award of the Collector is dated 27/3/1981 and the notification under Section 4 (1 of the Land Acquisition Act, 1894 is of 26/9/1978. Therefore, the respondent is not entitled to the payment of the additional amount under Section 23 (1-A) of that Act.