KISAN (KRISHNAJI) ABA KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) A short issue involved in this petition is about entitlement to interest on enhanced amount of compensation and that too for the duration ranging from the date of award of enhanced compensation till the date of deposit in Court. Most of the facts are undisputed. Even Special Land Acquisition Officer has granted the benefit to the petitioners by enhancing the amount of compensation. Even he has been granted the statutory interest. He has granted it from the date of possession initially for @ 9% and @ 15 % for subsequent period till the date of the award i.e. 31/3/2016 passed under sec. 28A of the Land Acquisition Act.

(2.) It is also undisputed that the amount of enhanced compensation is deposited in the Court on 15/3/2017 for petitioner Kisan Aba Kamble and on different dates for other three petitioners. So the issue before us is about grant of interest from 31/3/ 2016 till the date of deposit of enhanced amount of compensation in Court.

(3.) Considering this limited controversy we have heard Dr. Shri Ramdas P. Sabban, the learned Counsel for the petitioners and Shri Vasant S. Gokhale, the learned AGP for the respondents. Rule. Rule made absolute.