LANKA ESWARA REDDY Vs. S P TUCKER

JUDGEMENT

(1.) This Court passed a detailed interim order on 17.03.2009. In the light of the said order, the Government Pleader for Land Acquisition submitted that the amount of compensation payable to the petitioners has been deposited. To ascertain the said fact, Sri P.Sridhar Reddy, the learned counsel for the petitioners, sought time and submitted the calculation memos. In the light of the said calculation memos, this Court directed the Government Pleader for Land Acquisition to verify as to whether the said amounts deposited and the amounts claimed are the same. Pursuant thereto, the learned Government Pleader also submitted the calculation memos. However, a variance in the amounts is found when the Calculation memos filed by learned counsel for the petitioners are compared with the Calculation memos filed by the learned Government Pleader.

(2.) Learned counsel for the petitioners submitted that there is no dispute with regard to the amount of compensation, amount of solatium and the amount of interest on the compensation and solatium, but, there is a dispute with regard to the interest on the additional market value awarded by the trial Court. In this context, the learned counsel for the petitioners relied on the judgments of the Supreme Court in Sunder V. Union of India1 and Guru Preeth Singh V. Union of India2.

(3.) Learned Government Pleader for Land Acquisition opposed the same stating that the entire amounts are deposited and the petitioners are not entitled to any interest on the additional market value for the reason that the trial Court did not award any interest insofar as the additional market value is concerned.