VIVEK SONDHI Vs. NDMC

JUDGEMENT

(1.) . With the consent of counsel for the parties, I propose to dispose of the petition.

(2.) . The petition raises a pure question of law as to whether the Estate Officer while passing an order under Section 7 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (for short the "Act") is empowered to award interest at the contractual rate or in terms of Section 7(2A) of the Act. The matter in controversy lies in a narrow compass.

(3.) . The petitioner assails the order of the Addl. District Judge dated 27th April 2000 awarding interest @ 24% being the contractual rate of interest contrary to the spirit of Section 7(2A) of the Act providing for payment of current interest.