TIKARAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard. Learned counsel for the petitioners submits that the land of the petitioners were acquired by order dtd. 22/11/2018, however, the amount of award was paid in the year 2019, therefore, in addition to the amount of award, the petitioners are also entitled to interest on the award under sec. 80 of the Right to Fair Compensation & Transparency in Land Acquisition, Rehabilitation & Resettlement Act, 2013 (for short "the Act of 2013).

(2.) Sec. 80 of the Act of 2013 reads as under:-

(3.) It is further clarified that if the petitioners moves an application before respondent No. 3, about the entitlement of the interest from the date the possession has been taken till the date of actual payment, the same shall also be decided within a further period of 90 days from the date of representation.