PUNJAB STATE Vs. RAKSHA DEVI

JUDGEMENT

(1.) THIS appeal has been preferred by the State of Punjab through Collector, Hoshiarpur, challenging the order dated 29.11.1986 passed by Additional District Judge, Hoshiarpur.

(2.) THE short question raised in the present appeal is - whether the claimant- respondents are entitled to the benefit of the amended provisions of Section 23(1-A) of the Land Acquisition Act or not ?

(3.) THE State of Punjab has challenged the award to the extent of the benefit granted to the claimants under the amended provisions of Section 23(1-A) of the Act.