UNION OF INDIA Vs. KOLLUNI RAMAIAH

JUDGEMENT

(1.) Delay condoned. Permission to prefer special Leave Petitions granted.

(2.) Leave granted.

(3.) The facts leading to these appeals are as under: An extent of 6.50 acres of land in village Marripalam Taluk and District Visakhapatnam was requisitioned for defence purposes in the year 1942. Subsequently they were acquired under the Requisitioning and Acquisition of Immovable Property Act, 1952 (Central Act 30 of 1952) (hereinafter referred to as the Act) on 11-1-1972 along with adjoining land of an extent of 68.25 acres. The competent authority fixed compensation at the rate of Rs. 10/- per square yard under Section 8(3) read with Rule 9(l) of the Act. Being dissatisfied with the compensation, the owners of the property sought a reference to the arbitrator. By an award dated 28-3-1981, the arbitrator (District Judge) awarded compensation at the rate of Rs. 15/- per square yard and solatium at 15% and interest at 6% from the date of publication of Form J Notification. Accordingly, the enhanced amount was deposited in court through Special Petition LA (defence) Visakhapatnam.