DAYANAND DEC Vs. UOI

JUDGEMENT

(1.) ADMIT.

(2.) WITH the consent of parties, matter is taken up for final disposal.

(3.) PRESENT petition under Article 227 of the Constitution of India has been filed for setting aside the order dated 19th May, 2007, whereby the legal heirs of deceased petitioner Dayanand have been held as not entitled to statutory interest of 15% per annum from 16th March, 2003 to 31st October, 2006 on the ground that their application for impleading legal heirs was filed on 31st October, 2006, even when the deceased had passed away on 16th December, 2002.