UNION OF INDIA Vs. HARBANS LAL JAIN

JUDGEMENT

(1.) This judgment will dispose of Execution First Appeal No. 1 of 1976 and L.P.A. 85 of 1976. The appeal under Clause 10 of the Letters Patent is directed against an interim order made on July 27, 1976, by a learned Judge of this court in E.F.A. 1 of 1976.

(2.) Inasmuch as we have heard and are deciding the Execution First Appeal, the Letters Patent Appeal really becomes infructuous. The same is, accordingly, hereby dismissed.

(3.) The Execution First Appeal raises an important question of law as to the manner in which interest is to be calculated when either the District Judge or the High Court or even the Supreme Court enhances the compensation awarded by respectively the Land Acquisition Collector, the District Judge and the High Court in the case of land acquired under the Land Acquisition Act, 1894, hereinafter referred to as the Act.