SHRI RAMPAT 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.) The order impugned is the order dated 20.4.2010 wherein certain facts are undisputed. The land was acquired vide a notification pursuant to which an Award was passed by the Land Acquisition Collector (LAC). Dissatisfied with the assessment made by the LAC; reference petition under Sec. 18 of the LAC Act was filed by the decree holder which was disposed of on 8.04.1994. Execution was filed which was disposed of on 24.10.1998. Thereafter the Petitioner claimed interest on the market value w.e.f. 24.10.1998 till payment of 20.12.2000. Impugned order had rejected this claim .