DARSHAN SINGH Vs. UOI

JUDGEMENT

(1.) ORDER impugned is dated 06.08.2008 whereby the interest had been declined to the legal representatives of the petitioner for the period as noted in the impugned order.

(2.) RECORD shows that an Award under Section 11 of the Land Acquisition Act (hereinafter referred to as the 'said Act') had been passed in favour of the successor in interest of the petitioners on 19.06.1992; Reference petition under Section 18 of the said Act had been preferred on 03.08.1992.

(3.) IN view of the ratio of the aforenoted judgment, in the instant case as well except for the period from 20.08.2007 up to 15.03.2008 (for which period no interest shall be granted) the legal representatives of the deceased will be entitled to interest thereafter.