UNION OF INDIA Vs. BANTA SINGH

JUDGEMENT

(1.) The only point raised in this Letters Patent Appeal is that the learned Single Judge has erred in extending the benefit of the Land Acquisition (Amendment) Act, 1984 to the claimants.

(2.) MR . G.S. Punia, Advocate who was initially instructed by the respondents to appear has made statement today that he does not have instructions from the respondents. No other counsel has appeared on their behalf.

(3.) IN our opinion, Mr. Rajesh Gumber's submission merits acceptance. In view of the law laid down by the Constitution Bench of the Supreme Court and other decisions rendered thereafter, the benefit of the Amending Act cannot be extended to the land acquisition cases in which the award had been rendered prior to 30.4.1982.