RATHOD PRAVINSINH FATEHSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Articles 14, 21, 226 and 227 of the Constitution of India, the petitioners have prayed for the following relief:

(2.) It is the grievance of the petitioners that though the possession of the land belonging to the petitioners was taken over by the respondents way back on 31/3/2008 however, no interest has been awarded. In support of the said submission, the learned advocate appearing for the petitioners has relied upon the order dtd. 30/1/2023 of the Hon'ble Supreme Court in the case of Chhaganbhai Ugarabhai Patel & Ors. vs. The State of Gujarat & Ors. passed in Civil Appeal No.584 of 2013 as well as the decision of the Hon'ble Madras High Court in the case of Union of India vs. Pushpavathi reported in (2018)3 SCC 28.

(3.) On the other hand, learned Assistant Government Pleader Mr. Sanjay Udhwani appearing for the respondent State Authorities, under the instructions of Mr. Rajendrakumar Gameti, Deputy Collector, Land Acquisition, Himatnagar, states that the interest shall be paid to the petitioners within a period of four months from today calculating the same from the date of taking over the possession of the land in question till the amount is paid.