LAND ACQUISITION OFFICER, PUNJAB
A
v.
ANUDEEP KAUR AND ORS.
DECEMBER 8, 1995
[K. RAMASWAMY AND B.L. HANSAR!A, JJ.]
B
Land Acquisition Ac~ 1894 :
S.23( 1-A)-Acquisition of land-Compensatio1t-Award of Land Ac-
quisition Officer passed on 30.7.1981--Held-Section has no application to C
award-Civil court has no jurisdiction to award additional amount.
The State Government filed the present appeal challenging the judg-
ment of the High Court, which dismissed its civil revision against the
judgment of the civil court awarding additional amount under s.23(1-A)
of the Land Acquisition Act, 1894.
Allowing the appeal, this Court
D
HELD : The award of the Land Acquisition Officer being of July 30,
1981, s.23(1-A) of the Land Acquisition Act, 1894 has no application to the
award. The civil court has no jurisdiction to award the additional amount. E
[358-A]
CIVIL APPELLATE JURISDICTION : Civil Appeal Nos. 11859-60
of 1995.
From the Judgment and Order dated 22.4.93 of the Punjab &
Haryana High Court in C.R. Nos. 3373-74 of 1991.
G.K. Bansal for the Appellaot;
Aniit Rawat, Rajesh K. Sharma and Goodwill Indeevar for the
Respondents.
The following Order of the Court was delivered :
•
Leave graoted.
F
G
The controversy is no longer res-integra as regards entitlement to
payment of additional amount under section 23(1-A) of the Land Acquisi-
H
357
358
SUPREME COURT REPORTS (1995) SUPP. 6 S.C.R.
A tion Act, 1894, as amended by act 68 of 1984. The award of the Land
Acquisition Officer is dated July 30, 1981. Therefore, Section 23(1-A) has
no application to the award in question. Under these circumstances, the
Civil Court has no jurisdiction to amend the award and decree awarding
additional amount under Section 23(1-A). The High Court equally com-
B milted an error of law in dismissing the civil revision in that behalf.
The appeals are accordingly allowed to the above extent. No costs.
R.P.
Appeals allowed.
Lex