NEELAWA B SOPPINAMATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners, in this petition, have sought for a direction to the respondents to award them interest on the amount of compensation awarded, from the date of taking possession of their land.

(2.) THE few facts, which are not in dispute may be stated as hereunder.

(3.) SRI S. A. Kalagi, learned Counsel appearing for the petitioners, relying upon the decision of this Court in the case of Smt. Sarojini Bai v Special Land Acquisition Officer, submitted that the second respondent should have awarded interest on the amount of compensation awarded in respect of the land which was acquired, from the date of taking possession of the land.