UNION OF INDIA Vs. RANU MARAK

JUDGEMENT

(1.) HEARD Mr. A. Lodh, learned counsel appearing for the petitioner, the Union of India. None appears for the respondent.

(2.) BY this petition under Article 227 of the Constitution of India, the petitioner -the Union of India has challenged the order dated 25.03.2013 of the execution court in Ex(M) No. 22/2003, asking them to pay the interest on solatium in terms of Section 34 of the Land Acquisition Act, 1984 (for short, 'L.A. Act'), which provides as under:

(3.) FROM a close reading of Gurpreet Singh, it would be apparent that certain clarification has been supplied in respect of the decision as laid down in Sunder Vs. Union of India, reported in : (2001) 7 SCC 211, whereby a Constitution Bench has overruled Prem Nath Kapur Vs. National Fertilizers Corpn. of India Ltd., reported in : (1996) 2 SCC 71, which laid the law that the solatium would carry no interest.