SPECIAL LAND ACQUISITION OFFICER Vs. SOMA GOPAL GOWDA

JUDGEMENT

(1.) A Bench of this Court, wihle doubting the correctness of the decision of this Court in Chickkathayappa v Spl. L.A.O., Bangalore, (M.F.A. No. 270 of 1983 dated March 19, 1985). has referred the following two questions for opinion of the Full Bench : -

(2.) The above appeal preferred under Section 54(1) of the Land Acquisition Act, 1894 (Central Act 1 of 1894) has been directed against the award and decree dated January 6, 1984 made in L.A.C. No. 165/81 on the file of the Civil Judge, Sirsi, in respect of a land acquired for the purpose of Kalinadi Hydro Electric Project.

(3.) During the pendency of the appeal in this Court, the Land Acquisition Act was amandad bv the Land Acquisition (Amendment) Act 68 of 1984. For clarity and brevity, we may, hereinafter, refer the Lend Acquisition Act, 1894 as the 'Principal Act' and the Amendment Act 68 of 1984 as the 'Amending Act'. Clause (a) of Section 14 of the Amending Act inserted subsection (1A) to Section 23 of the Principal Act Sub-section (1A) of Section 23 reads : -