(1.) This revision is against an order awarding compensation at rate of Rs. 10-5-0 per Guntha for the property of the applicant which which was requisitioned under the Bombay Land Requisition Act 1948 The first contention that the rate of compensation should be Rs. 16-12-0 per Guntha and not Rs. 10-5-0 is purely a question of fact and cannot be interfered with in revision.
(2.) It is also contended that possession of the property was taken before the rate of compensation was fixed and that therefore interest should have been granted which has not been done.
(3.) The learned counsel for the State contends that no application lies because the order was passed by the District Judge and he cites Municipality of Belgaum v. Rudrappa 18 Bom. L.R. 340. He also contends that in sec. 8 of the Land Requisition Act 1948 only secs. 23 and 24 of the Land Acquisition Act 1094 have been referred to but not sec. 34 which deals with interest. He therefore contends that interest is not payable under sec. 8 of the Bombay Land Requisition Act 1948