T. CHIKKA VENKATAPPA REDDY S/O. LATE THIMMAIAH Vs. THE SPECIAL ADDITIONAL LAND ACQUISITION OFFICER, BDA AND THE CHAIRMAN, BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE Petitioner has called into question the order, dated 23.2.2008 passed by the Execution Court (II Additional City Civil Judge, Bangalore) in Execution. Petition No. 810/2002 closing the execution proceedings holding that the interest is not payable on the solatium.

(2.) SRI P. Krishnappa, the learned Counsel for the Petitioner submits that the Respondents are liable to pay interest on the solatium also, The learned Counsel relies on the Apex. Court's judgment in the case of Sunder Vs. Union of India, AIR 2001 SC 3516 , wherein it is held that the solatium paid on account of compulsory acquisition of the lands forms part of the compensation awarded; therefore the State is liable to pay interest on the solatium.

(3.) THE issue is no more res integra. In its latest decision, the Hon'ble Supreme Court in the case of State of Punjab Vs. Amarjit Singh and Another, AIR 2011 SC 982 has this to say: