R SHANMUGANATHAN Vs. APPROPRIATE AUTHORITY NO 2

JUDGEMENT

(1.) BY consent of both counsel, the main writ appeal itself is taken up for final disposal.

(2.) THE appellants though succeeded before the learned judge in getting the impugned order set aside and thereby they got the property acquired by the respondent-authority under the provisions of the Income-tax Act, on condition that the petitioners/appellants shall refund to the respondent the entire amount received by them together with interest at the rate of 15 per cent, from the date on which they received the money till the date, they refund the money to the respondent-authority, the appellants have filed the above appeal aggrieved against the direction, directing them to pay interest at the rate of 15 per cent.