UNION OF INDIA Vs. 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 lear-ned Land Acquisition Judge, (Addl. District Judge), Court No.4, Agartala, West Tripura in Misc. (Review) No. 63 of 2010 whereby and whereunder the learned Land Acquisition Judge, the Executing Court dismissed the pra-yer for review of the order dated 16.3.2010 wherein the Executing Court held that the decree holder is entitled to interest on solatium and the revision petitioner-judgment debtor was directed to pay the amount of interest on solatium.

(2.) As agreed to by the learned Counsel for the parties, the instant revision petition is taken up for final disposal at this stage.

(3.) 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.