(1.) The following points are referred to this larger Bench of three Judges :
(2.) So far first point of reference is concerned, it is no longer res integra. The learned Judges of the Supreme Court in Siddappa Vasappa Kuri v. Special Land Acquisition Officer (2002) 1 SCC 142 : (AIR 2001 SC 2951) while interpreting the 'expression whichever is earlier in S. 23(1-A) of the Act" have held in para 6 :
(3.) The learned Judges have approved their earlier decision in Special Tahsildar (LA), P. W. D. Schemes v. M. A. Jabbar (1995) 2 SCC 142 : (AIR 1995 SC 762). In the said judgment the learned Judges have said (SCC p. 144, para 3) :