- (1.) Leave granted.
(2.) The controversy is no longer res integra as regards entitlement to payment of additional amount under Section 23(1-A) of the Land Acquisition 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 committed an error of law in dismissing the civil revision in that
(3.) The appeals are accordingly allowed to the above extent. No costs. Appeal allowed.;