HEM CHANDER 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.) These proceedings were proceedings under the LAC Act. The impugned order is dated 14.05.2009. Certain dates are undisputed.