A
B
STATE OF KARNATAKA
v.
MALL!NATH AND ORS.
OCTOBER 30, 1995
[K. RAMASWAMY AND B.L. HANSARIA, JJ.J
Land Acquisition Act, 1894 (as amended by Land Acquisition (Amend-
ment) Act 68 of 1984:
C
S.23( IA)-Additional benefits-Held, not applicable in respect of
award made prior to Amendment Act 68 of 1984.
On the question of applicability of S.23(1-A) of the Land Acquisition
Act, 1894, partly allowing the appeal filed by the State, this Court
D
HELD : Since the award of the Collector was made much prior to
the Amendment Act, 68 of 1984, the claimants are not entitled to the
payment of additional amount under S.23(1A) of the Land Acquisition,
1894. (557-B]
CIVIL APPELLATE JURISDICTION
Civil Appeal Nos. 9900-
E 9904 of 1995.
F
From the Judgment and Order dated 11.7.86 of the Karnataka High
Court in M.F.A. Nos. 810, 1173, 1174, 1223 & 1224 of 1986.
M. Veerappa and K.H. Nobin Singh for the Appellant.
The following Order of the Court was delivered :
It is stated in the affidavit filled by Matru Lal Kashyap, clerk of Shri
Veerappa, the learned counsel for the petitioner, that on instructions from
the Assistant Commissioner, Bijapur, Somawa Patil, the second respon-
G dent herein had left behind her son Mallinath who is respondent No. 1 in
SLP (C) No. 14220/86 as her legal representative and that since Mallinath
is already on record, there is no need to bring him on record separately as
legal representative. He is transposed as legal representative. Since he is
already representing the estate of his deceased mother Somavva Patil, it is
H accordingly recorded.
556
. I
"
STATE v. MALLINAIB
557
i.-eave granted.
The controversy hinges upon the applicability of section 23(1-A) of
the Land Acquisition Act (for short, 'the Act') as amended by Act 68 of
1984. Since the award of the Collector wa> made much prior to the
Amendment Act, the claimants are not entitled to the payment of addition-
A
al amount under Section 23(1A) of the Act.
B
The appeals are allowed to the above extent and the orders of the
High Court and the appellate Court are set aside to that extent. In other
respects, the award stands confirmed. No costs.
R.P .
Appeal allowed.
Lex