OM PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed challenging the impugned orders dated 31st May, 2016 and 21st November, 2017 by which the ld. ADJ while dealing with execution proceedings has rejected the prayer for grant of interest which was deducted while disbursing compensation to the Petitioners. The undisputed facts are that the land of the Petitioners was acquired vide a notification under Section 4 of the Land Acquisition Act, 1894 issued on 13th December, 2000. The Collector, vide award No. 28/2002-03 fixed the market value of the land at Rs. 13,82,000/- per acre.

(2.) The said rate was revised by the ld. ADJ by giving an enhancement of Rs.1,18,000/- per acre vide order dated 30th November, 2009 .

(3.) Vide order dated 13th April, 2012, a ld. Single Judge of this Court, further enhanced the amount payable by Rs.1,50,000/- per acre. The market value, thus, came to a sum of Rs.16,50,000/- per acre. However, considering the fact that the Petitioners had delayed in filing of the appeal before this Court, interest for the period of delay of 727 days was not granted. The said order reads as under: