STATE OF GUJARAT Vs. VALLABH MOHAN

JUDGEMENT

(1.) SINCE common issue is involved in all these Civil Revision Applications, the same are heard together and are being disposed of by this common judgment and order.

(2.) FOR the sake of brevity and convenience, facts are taken from Civil Revision Application No.51 of 2004.

(3.) THE brief facts giving rise to the present Civil Revision Application are that all these Land Reference Cases were decided and as per the award passed by the Land Acquisition Officer, the amounts were deposited and no further appeals were filed. However, on the basis of the decision of the Apex Court in the case of Sunder V/s. Union of India 2001 (3) GLH 446, Execution Petition was filed claiming interest on the solatium. THE Executing Court while disposing of the said Execution Petition granted interest on solatium after following the decision of the Apex Court in Sunder's case (Supra).