AGHORI DAS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The writ petition is listed in a separate list of cases, which are more than 10 years old, therefore, it is taken up for disposal even though learned counsel for the petitioner is not present.

(2.) I have heard learned State counsel and perused the record.

(3.) Petitioners have prayed for a direction to the Land Acquisition Officer, Janjgir-Champa to forthwith calculate the interest on the award amount from the date of acquisition of petitioners' land i.e. from 1981-82 and the award amount be paid to the petitioners forthwith without causing unnecessary delay. Petitioners have also prayed for compensation for loss of agricultural crops from the date on which the land was illegally acquired by the Government till the date of publication of notification under Section 4 of the Land Acquisition Act, 1894 (henceforth 'the Act, 1894') together with interest @ 18% per annum.