- (1.) Leave granted.
(2.) We have heard the learned counsel on both sides.
(3.) Notification under Section 4 (1 of the Land Acquisition Act, 1894 was published on 17/10/1981. The possession of the land was taken in January 1982. The Land Acquisition Officer in his award dated 31/7/1982 determined compensation @ Rs. 2,000. 00 per acre. On reference, the civil court by award and decree dated 7/11/1983 enhanced the compensation to Rs. 4,000. 00 per acre. On appeal, the High court by judgment and decree dated 9/8/1989 enhanced the compensation to Rs. 6,000. 00 per acre and awarded interest under the unamended Act as per the State amendment. Thus this appeal by special leave.;