(1.) THE above writ appeal has been filed against the order of the learned Single Judge dated 13.03.2002 made in W.P.No.10716 of 2001 in and by which the learned Single Judge directed the respondents therein for payment of interest at the rate of 9% per annum from 30.3.1985 to 13.2.2001 in respect of the award amount in Award No.2/84-85 dated 30.3.1985.
(2.) HEARD learned counsel appearing for the appellants as well as respondent.