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STATE OF KERALA
A
v.
GEORGE JOSEPH
FEBRUARY 12, 1996
(K. RAMASWAMY AND G.B. PATTANAIK, JJ.]
B
Land Acquisition Act, 1894 :
Section 4(1) and 23(1A)-Award dated March 27, 1981-Notificatio'!
unda s.4( 1) earlier in point of tirn<--Hence party not entitled to payment of C
additional amount under Section 23( JA).
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 3649-50
of 1996.
From the Judgment and Order dated 21.7.94 of the Kerala High D
Court in L.A.A. No. 112 and 119 of 1985.
M.T. George for the Appellant.
The following Order of the Court was delivered :
Though notice was issued to the respondent, no unserved acknow-
E
ledgment has been received so far. Therefore, notice must be deemed to
have been served on the respondent.
Leave granted.
The point in the case is no longer res integra. The award of the
Collector is dated March 27, 1981 and the notification under Section 4(1)
of the Land Acquisition Act, 1894 is of September 26, 1978. Therefore, the
respondent is not entitled to the payment of the additional amount under
Section 23(1A) of that Act.
The appeals are accordingly allowed. The award to the above extent
is set aside. No costs.
G.N.
Appeals allowed.
465
F
G
H
Lex