V.S. Sirpurkar, J. - (1.) Leave granted.
(2.) This is an appeal against the judgment of the High Court wherein the High Court has awarded the land acquisition compensation @ Rs. 39,300/- per bigha. The High Court relied on its earlier judgment without citing the same wherein it had fixed the land acquisition compensation @ Rs. 34,150/- per bigha in respect of the Notification under Section 4 of the Land Acquisition Act dated 19.08.1976. On that basis, the High Court, considering the difference of 1-1/2 years, enhanced the amount at the rate of 10 per cent per year and thus granted compensation @ Rs. 39,300/- per bigha.
(3.) The concerned lands are from village Dallupura which have been acquired by the Notification under Section 4 of the Land Acquisition Act dated 22.03.1978 which ripened into the Notification under Section 6 dated 27.09.1978. The High Court, however, specifically ordered that the appellants would not be entitled to the benefit under Section 23(1A) of the Land Acquisition Act (hereafter 'the Act').;