POPATBHAI BHAWANBHAI Vs. 2ND SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) BOARD has been revised. Mr. G.M. Amin, learned counsel appearing for the petitioners was not present either in the first round or in the second round. We have heard Mr. N.J. Shah, learned Assistant Government Pleader appearing for the respondents.

(2.) THIS writ petition has been filed for the following reliefs: -

(3.) IN paragraph 3.6 of the writ petition, the petitioners have claimed that in the draft award in Column No.10, possession of the petitioners' land is shown to have been taken on 25.12.1972. But the award branch of the Revenue Department had refused to award interest from 25.12.1972 and has ordered to pay interest from 23.1.1999. The petitioners claimed that they are entitled for interest from 25.12.1972 when the possession was taken prior to the Notification issued under Section 4 of the Land Acquisition Act, 1894.