SURINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been preferred against the order dated 16th March, 2009 of the Additional District Judge dismissing the application of the petitioner for payment of interest on additional amount and solatium under the Land Acquisition Act. The petition is accompanied with an application being CM No.14057/2009 for condonation of delay of 66 days in re-filing the petition. However, the counsel for the respondent No.2/LAC has appeared on advance notice and the petition has been heard.

(2.) The ambit of this petition is the grant of interest on solatium and additional amount. The relevant dates are as under:- <FRM>JUDGEMENT_151_ILRDLH20_2010Html1.htm</FRM>

(3.) The operative portion of the judgment and decree dated 13th July, 2000 is as under:-