Order
1. The notification under Section 4(1) of the Land Acquisition Act was published on 30-3-1972. The award was made by the Land Acquisition Collector on 15-9-1976 and the possession was taken on 15-10-1976. The point raised now is covered by the judgment of the Constitution Bench in K.S Paripoornan v. State of Kerala (1994) 5 SCC 593. In view of these facts, the respondents are not entitled to the payment of the additional amount as contemplated under Section 23(1-A) of the Land Acquisition Act as amended by Amendment Act 68 of 1984. As a consequence, the claimants are not entitled to the above benefit. The review petition is ordered.
2. Leave granted in SLP. The appeal is allowed only to the above extent. The award of the courts below are accordingly modified. No costs.