PRAKASH VASUDEO DEODHAR Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard. Rule. By consent, the rule is made returnable forthwith.

(2.) By the present petition, the petitioner challenges the order dated 13th June, 2003 passed by the respondent No.1 and simultaneously seeks direction for construction of a permanent Asphalt Road for approaching the remaining areas of land of the petitioner.

(3.) As regards the challenge to the order dated 13th June, 2003, it is the contention of the petitioner that the Notification under Section 4 of the Land Acquisition Act, 1894, thereinafter called as "the said Act", was issued on 16th January, 2001, it was published on 21st March, 2001, and considering the provisions of Section 23(1A) of the said Act, along with the day of declaration of the award under Section 11, which was 7th October, 2002, the respondents ought to have calculated the interest in terms of the said provisions for a period of 630 days instead of 566 days, as has been calculated by the respondents.