STATE OF TAMIL NADU Vs. BALAYEE

JUDGEMENT

(1.) The official respondents in the writ petition in WP.No.8098/2005 are the petitioners/appellants herein.

(2.) The respondent herein/writ petitioner, filed the said writ petition praying for issuance of a writ of mandamus directing the 1st appellant/1st respondent in the writ petition - 1st petitioner herein, to give necessary direction to the other respondents to pay the interest on solatium as well as on 12% additional market value for the period from the date of taking possession of the land to the date of payment of the compensation of the amount in the Award No.1/1998 dated 27.01.1998, by applying the principles of law declared by the Hon'ble Supreme Court of India in the decision reported in 2001 [7] SCC 211 [Sundar Vs. Union of India].

(3.) The said writ petition, after contest, came to be allowed vide impugned order dated 03.11.2011 and challenging the same, the official respondents had filed the present writ appeal with the delay of 1367 days and to condone the same, took out the present miscellaneous petition.