BALAKRISHNAN Vs. VASU

JUDGEMENT

(1.) IN a dispute between a landlord and his tenants in respect of apportionment of the compensation amount awarded under the Land acquisition Act in regard to a land the lower Court decided it applying the provisions of S. 112 of the Land Reforms Act ,1 of 1964. The complaint of the landlord in this appeal is that that section is not applicable because the acquisition was made prior to the commencement of Act I of 1964.

(2.) THE publication in this case of the notification under S. 3 (1) of the Land Acquisition Act was prior to the commencement of the Land Reforms Act, but the land was taken possession of long after the passing of that Act. According to the landlord the date of acquisition of the land is the date on which the notification under S. 3 (1) of the Act is published.