AIR 1980 SUPREME COURT 1184 ::1980 ALL. L. J. 553 ::1980 Rev Dec 131 (BR) ::1980 (3) SCC 280 ::1980 UJ(SC) 549 ::1980 UPTC 763

Supreme Court Of India

(From : Allahabad)

Hon'ble Judge(s): S. Murtaza Fazal Ali, P. S. Kailasam , JJ

(A) Uttar Pradesh Zamindari Abolition and Land Reforms Act (1 of 1951) , S.44(b)— Assessment of compensation to intermediary - Amount of agricultural incometax to be taken into account is one that is finally assessed and not one which is under appeal. Judgment of Allahabad High Court dated 23-9-1969, Affirmed. (Para 3) (B) Uttar Pradesh Zamindari Abolition and Land Reforms Act (1 of 1951) , S.44(b)— Acceptance of compensation under protest and without prejudice - Compensation assessed does not become final. (Para 4)