TAMIL NADU HOUSING BOARD Vs. ABDUL SALAM SARKAR

JUDGEMENT

(1.) Leave granted.

(2.) The only question which arises in the present appeal is whether the respondents are entitled to interest on solatium for the acquisition which took place under the provisions of the Land Acquisition Act 1894. This issue turns on an interpretation of the judgment of the Constitution Bench of this Court in Gurpreet Singh vs. Union of India, (2006) 8 SCC 457 ("Gurpreet Singh").

(3.) By an order of this Court dated 1 December 2020, the issue was crystallized by observing that the Court will "examine the question whether (the) matter is covered by the judgment of this court in the case of Gurpreet Singh".