JOHN ZOREMSIAMA Vs. NORTHERN FRONTIER RAILWAY

JUDGEMENT

(1.) Heard Mr. L.H. Lianhrima, learned Senior Counsel assisted by Ms. Ruth Lalruatfeli, learned counsel for the petitioners and Ms. Zairemsangpuii, learned CGC for the respondent No. 1 and Mrs. H. Lalmalsawmi, learned Govt. Advocate for the respondent Nos. 2 and 3.

(2.) Having regard to the nature of the case and the projection made by the petitioners and also the response made by the respondent Nos. 2 and 3, the writ petition is taken up for disposal at this stage. The case of the writ petitioners is that they are the owners of their respective plots of land situated at Bairabi in the district of Kolasib, Mizoram and they possess their respective Periodic Pattas, issued by the competent authority. The N.F. Railway in order to construct the railway line required certain area of land and accordingly, the District Collector initiated the land acquisition process. Consequently, the District Collector came up with Draft Award No. 1/2012, which was approved by the competent authority. Although the petitioners received their share of compensation towards crops and other plantations, they did not receive any compensation towards the value of their land and therefore, they approached the Reference Court under Sec. 18 of the Land Acquisition Act, 1894 (LA Act). Their application was registered as L.A Case No. 15 of 2012. The Reference Court consequently upon considering the case projected by the parties came to the conclusion that the petitioners were entitled to the value of their land and direct assessment of compensation of their land @ Rs.60.00 per Sq.ft. The amount that was assessed consequent upon the direction of the Reference Court was paid to the petitioners only on 16/6/2022. It is therefore the case of the petitioners that possession of their land was taken over by the Railway authorities on 3/4/2013 whereas, payment was made only on 16/6/2022 and therefore, they are entitled to be paid the interest entitled to them in terms of Sec. 28 and 34 of the LA Act.

(3.) Mr. L.H. Lianhrima, learned Senior Counsel referring to Sec. 28 of the LA Act submits that as per the said provision, the Collector may direct payment of interest on the excess compensation at the rates provided under the said Sec. i.e., @ 9% per annum from the date of possession was taken till payment of the excess amount to the Court. He submits that as per the proviso to the said Sec. , the Court may also direct that where such excess or any part thereof is paid to the Court after the date of the expiry of a period of one (1) year from the date on which possession is taken, interest at the rate of 15% per annum shall be payable from the date of expiry of the said period of one (1) year on the amount of such excess or part thereof which has not been paid in the Court before the date of such expiry. He submits that since the original Award of the Collector did not award any compensation towards land value and it was subsequently awarded by the Reference Court, the petitioners are entitled to be paid interest as per Sec. 28 of the LA Act.