AYYANNA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner has raised the challenge to the first respondent Deputy Commissioner's circular, dated 7.5.2012 (Annexure-F) directing the second respondent to award the interest only from the date of the receipt of the application under Section 28-A of the Land Acquisition Act, 1894 ('the said Act' for short). The said circular is issued as the awarding of additional interest is imposing a heavy burden on the Government.

(2.) As this case involves no disputed questions of facts and as it involves the pure question of law, the advertance to the facts of the case may not be necessary. The question that falls for my consideration is "Whether the applicant for the re-determination of the amount of compensation under Section 28-A of the said Act is entitled to interest from the date of making the application or from the date of taking the possession of his land?"

(3.) Heard Sri P.Mahesha, the learned counsel for the petitioner, Sri K.Krishna, the learned Additional Government Advocate appearing for the respondent Nos.l and 3 and Sri Ramachandran, the learned counsel appearing for Sri M.R.C. Ravi for the respondent No.2.