RANBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been preferred against the order dated 21st February, 2008 of the Additional District Judge dismissing the application of the petitioner under Sections 151, 152 and 153 of the CPC for amendment of a decree of a reference court under the Land Acquisition Act. The petition has been filed after a long delay of over one year and is accompanied with CM.No.14013/2009 for condonation of delay as well as for delay in refiling. However, the counsel for the respondent No.2, Land Acquisition Collector appears on advance notice and the petition has been heard.

(2.) The ambit of this petition is the grant of interest on solatium. The relevant dates are as under: <FRM>JUDGEMENT_150_ILRDLH20_2010Html1.htm</FRM>

(3.) The operative portion of the judgment and decree dated 10th August, 2000 is as under: