THE UNION OF INDIA Vs. SMT. PARAMANI MARAK

JUDGEMENT

(1.) THE challenge in this revision petition under Article 227 of the Constitution of India is the order, dated 21.09.2010, passed by the learned Land Acquisition Judge, (Addl. District Judge), Court No. 4, Agartala, West Tripura in Misc. (Review) No. 63 of 2010 whereby and where under the learned Land Acquisition Judge, the Executing Court dismissed the prayer for review of the order dated 16.3.2010 wherein the Executing Court held that the decree holder is entitled to interest. In solatium and the revision petitioner -judgment debtor was directed to pay the amount of interest on solatium. As agreed to by the Learned Counsel for the parties, the instant revision petition is taken up for final disposal at this stage.

(2.) HEARD Mr. A. Nandi, learned Central Govt. Counsel appearing for the petitioner -Union of India as well as Mrs. S. Deb (Gupta), Learned Counsel appearing for the respondent -claimant -awardee.

(3.) ON 15.3.1982, a notification was issued by the L.A. Collector, West Tripura, Agartala under Section 4 of the L.A. Act which was published in Tripura Gazette on 27.3.1982 by which land measuring 2.00 acres of the claimant respondent was acquired. Thereafter, as the claimant respondent was not satisfied with the award of compensation, she made an application under Section 18 of the Land Acquisition Act, 1894 (in short 'the L.A. Act'), before the L.A. Collector, West Tripura, Agartala. 'The said application was subsequently referred to the L.A. Judge, West Tripura, Agartala for determination of the market value of the acquired land which was prevailing at the time of acquisition. The said petition was numbered as Misc. (L.A) case No. 42 of 1987.