THAKI HASHYA BHOIR Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) The Petition challenges the order passed by the Civil Judge, Senior Division, Raigad in Special Darkhast No. 81 of 1989 in L.A.R. No. 109 of 1989, disallowing the claim of the petitioners for interest @ 15% p.a. on the compensation payable to the petitioners.

(2.) The brief facts of the present case are as follows:

(3.) A notification was issued under Section 4 of the Land Acquisition Act (hereinafter referred rd to as 'the said Act') on 3February, 1970. The petitioners - lands bearing Gat No. 591/1, 598/1 and 598/1/5 were notified for acquisition. Thereafter, a notification under Section 6 of the said Act was issued on 20th March, 1972. An Award was passed by the respondent on 22nd August, 1985 and a sum of Rs. 50,225.80 was determined as the compensation payable to the petitioners. There was a dispute inter se the petitioners regarding the apportionment of the compensation to each of them. That dispute was referred by the respondent to the District Court under Section 30 of the said Act under L.A.R. No. 109 of 1985. The Reference was decreed in terms of the compromise arrived at between the petitioners on 29th April, 1989.