- (1.) Leave granted.
(2.) Though the notice was issued, neither the acknowledgement nor the unserved cover has been received from the second respondent. The first respondent is appearing through the counsel.
(3.) We have heard the learned counsel for the appellant and the first respondent. A notification under Section 4 (1 of the Land Acquisition Act, 1894 was published on 1/3/1973. The award of the Collector was made on 15/10/19755. On reference under Section 18, the civil court enhanced the compensation on 30/1/1975. On 9/7/1981, the appeal filed by the State was dismissed confirming the compensation @ Rs. 10,000. 00 per acre. Subsequently, the claimant's appeal was disposed of on 24/8/1987 with enhancement of the solatium and interest and also the additional amount under Section 23 (2, proviso to Section 28 and Section 23 (1-A) respectively. In March 1990, application under Section 151 Civil Procedure Code filed by the appellant for correction of the award granted by the High court was dismissed in May 1994. Thus, this appeal by special leave.;