LAND ACQUISITION OFFICER Vs. ERANNA

JUDGEMENT

(1.) THIS review petition is filed seeking correction of the Judgment passed by this Court in MSA No.518/2009 Dated : 16 -3 -2011.

(2.) I have heard the arguments of the learned High Court Government Pleader for the petitioners as well as learned counsel for the respondents. I have perused the grounds urged in the review petition and also judgment passed by this Court.

(3.) THE State has come up with this review petition stating that this Court has passed the Order in the above said MSA., granting interest prior to the date of preliminary notification, which is contrary to the decision of the Hon'ble Apex Court passed in R.L. Jain's case reported in 2010 (5) SCC 708. The impugned order is rendered ignoring the above said reported case. Therefore, Order needs to be reviewed. The review petition is filed with a limited prayer of correcting that the claimants are entitled for the statutory benefits as per Land Acquisition Act, i.e. from the date of 4(1) notification onwards only.