JADAV VIKRAMSINH FATESINH Vs. UNION OF INDIA

JUDGEMENT

(1.) Draft amendment is allowed. Necessary incorporation be made forthwith.

(2.) RULE returnable forthwith. With the consent of the learned counsel for the respective parties, the matter is taken up for final hearing.

(3.) The present petition has been filed by the petitioner claiming the relief to modify the award and for re-computation of the compensation qua the lands of the petitioners by multiplying the market value as determined under sec. 26(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabiliation and Resettlement Act, 2013 with factor 2 and applying all other statutory benefits as provided under the said Act including solatium under sec. 30(1) , interest under sec. 30(3) . The petitioner further prays for direction to respondent to pay interest on the same.