MAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS order will dispose of Civil Revision Nos. 3097 to 3117 or 1992 as common questions of fact and law are involved in all these cases. Facts have, however been taken from Civil Revision No. 3097 of 1992.

(2.) PETITIONERS were successful in reference under Section 18 of the Land Acquisition Act. Since there were many cases, the same were consolidated with Land Acquisition Case No. 1 of 1991 "puran Wati v. Union of India". The Court as a result of discussion accepted the application aforesaid and awarded compensation to the petitioners at he rate of Rs. 900/- per Maria in respect of Nehrij/chahi land and at the rate of Rs. 700/- per Maria in respect of other kind of land The petitioners were also held entitled for solatium at 30 per cent and interest at 9 per cent and 15 per cent per year as provided under the Act. The payment was to be made within three months from the date of passing the order. The petitioners for further enhancement and for grant of 12 per cent additional amount have filed appeals but we are not concerned with the same. The petitioners sought for execution of the judgment and decree passed by the Court below to the extent that the compensation was enhanced as also solatium and interest to which they were held entitled to. As referred to above, the main judgment was delivered in Land Acquisition Case No. 1 of 1991, "puran Bati v. Union of India", the operative part of which reads thus:

(3.) IN the connected matters inclusive of the one, the following short order was passed: