MEHBOOB SAB Vs. SPECIAL LAND ACQUISITION OFFICER BIJAPUR

JUDGEMENT

(1.) THOUGH the matters are listed for preliminary hearing, with the consent of the learned Counsel appearing for the parties, the matters are finally disposed of.

(2.) SRI Shashidhar S. Karmadi, learned Government Pleader takes notice for the respondent.

(3.) THE question that falls for consideration is,whether an applicant seeking for re-determination of an award under Section 28-A of the land Acquisition Act (here-in-after referred to as an Act for brevity)is entitled to the statutory interest under Section 34 of the Act from the date of making an application or from the day he is dispossessed.