SHRI JASRATH AND ORS. Vs. UNION OF INDIA

JUDGEMENT

(1.) The issue to be decided is as to whether the interest on solatium under the Land Acquisition Act, 1894 (hereinafter referred to as the "LAC Act") is payable in the instant case.

(2.) Arguments addressed by both the parties have been appreciated.

(3.) Order impugned is the order dated 22.12.2009 vide which the review application filed by the decree holder seeking amendment and modification of the order dated 29.4.2009 had been served.