BALWAN SINGH Vs. NATIONAL HIGHWAY AUTHORITY OF INDIA

JUDGEMENT

(1.) The main issue for consideration in these writ petitions is whether Sec. 80 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short 'the Act, 2013') relating to payment of interest on delayed payment of compensation amount would apply to the acquisitions made under the provisions of the National Highways Act, 1956 (for short 'NH Act') as amended by the National Highways Laws (Amendment) Act, 1997.

(2.) Before we advert to the above issue, we may note in brief the facts of each individual case:-

(3.) Learned counsel for the petitioners made the following submissions: -