STATE OF MAHARASHTRA Vs. R J MAJITHIA

JUDGEMENT

(1.) The only question as agitated in this matter also that the claimant is not entitled to 12% p.a. additional compensation under Section 23(1-A) of the Land Acquisition Act, in view of the fact that the award was passed prior to 1982. The Apex Court in Kashiben Bhikabai & ors. vs. Special Land Acquisition Officer, (2002) 2 SCC 605 and this Court in First Appeal No.1387/1988-The State of Maharashtra vs. V.B.Purandare & ors. has already taken the view in that regard. In other connected matters, the Appeals have been allowed on this ground.

(2.) Taking all this into the Appeal is partly allowed to the above extent. The order be modified accordingly with all consequences in accordance with law. No costs.