STATE OF HARYANA Vs. TEK RAM

JUDGEMENT

(1.) This order will dispose of Civil Revision Nos. 3464 to 3468 of 1992 as the point involved in all these petitions is identical.

(2.) The sole question involved in these petitions is, whether the claimant- landowners are entitled to interest on the additional amount allowed to them under Section 23(1-A) of the Land Acquisition Act (for short 'the Act'). Learned executing Court relying on Khushal Singh v. State of Haryana, 1989 2 RRR 540(P&H) and Matu Ram v. Union Territory, of Chandigarh, 1988 1 RRR 182(P&H)(DB) found that the claimants are entitled to interest on the amount payable under Section 23(1-A) of the Act

(3.) Aggrieved by this order of the executing Court, the State of Haryana has filed the present revision petition.