REGENT COMPUTRONICS PVT. LTD.

EXECUTIVE ENGINEER Appellant

V/S

PATEL BHAGWANBHAI CHATURDAS Respondents

Referred Judgements :-

STATE OF PUNJAB VS. KRISHAN DAYAL SHARMA [REFERRED TO]
K S PARIPOORNAN VS. STATE OF KERALA [REFERRED TO]
STATE OF MAHARASHTRA VS. MAHARAU SRAWAN HATKAR [REFERRED TO]
RAMESH SINGH VS. STATE OF HARYANA [REFERRED TO]
RAMESHWAR DASS GUPTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF MADHYA PRADESH VS. MANGILAL SHARMA [REFERRED TO]
STATE OF MADHYA PRADESH VS. MANGILAL SHARMA [REFERRED TO]
BHAWARLAL BHANDARI VS. UNIVERSAL HEAVY MECHANICAL LIFTING ENTERPRISES [REFERRED TO]
SUNDER VS. UNION OF INDIA [REFERRED TO]
SUNDER VS. UNION OF INDIA [REFERRED TO]
PATEL JOITARAM KALIDAS VS. SPL LAND ACQUISITION OFFICER [REFERRED TO]
PATEL MAGANBHI CHATURBHAI VS. COLLECTOR MEHSANA DISTRICT [REFERRED TO]
STATE OF GUJARAT VS. RAMJI GOVIND [REFERRED TO]
THIRUGNANAVALLI AMMAL VS. PVENUGOPALA PILLAI [REFERRED TO]

JUDGEMENT

(1.) As common question of law and facts arise in this group of Civil Revision Applications, they are being disposed of by this common judgment and order.

(2.) The short question which is posed for the consideration of this Court is, whether the Executing Court is right in awarding interest on the amount of solatium and additional amount of compensation at the rate of 12% under Section 23(1-A) of the Land Acquisition Act?

(3.) In all these Civil Revision Applications, respective respondents herein - original claimants requested for references under Section 18 of the Land Acquisition Act for enhancement of the compensation for the land acquired and respective Land Acquisition Reference Cases came to be partly allowed and in Land Reference Acquisition Case Nos.732/1998 to 751/1998 (group covered under Civil Revision Application No.51/2006), the Reference Court passed the following order.

Click here to view full judgment.

EXECUTIVE ENGINEER Vs. PATEL BHAGWANBHAI CHATURDAS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address