BUDH RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution of India has been filed by the Petitioner with a prayer to set aside the order dated 10.2.2010, whereby the legal heirs of deceased Petitioner Budh Ram have been held as not entitled to statutory interest from 2.5.1998 to 2.2.2007 on the ground that their application for substitution was filed on 2.2.2007 while the deceased died on 28.9.1993.

(2.) Briefly stated, the relevant facts of this case are that a petition was filed by the Petitioners herein are the legal heirs of deceased Shri Budh Ram who expired on 28.9.1993.

(3.) Being dissatisfied by the amount of compensation determined by the Land Acquisition Collector (herein after referred as "the Collector"), late Shri Budh Ram and his brother filed a joint petition under Section 18 of the Land Acquisition Act, 1894 (herein after referred as "the Act"). After that Budh Ram has passed away on 28.9.1993.