UNION OF INDIA Vs. INDER

JUDGEMENT

(1.) THIS order shall dispose of FAO Nos. 454 and 455 of 1982 as common questions of law and facts are involved in these appeals. The facts are, however, being taken from FAO 454 of 1982.

(2.) LAND of the respondents was sought to be acquisitioned by the Special Land Acquisition Collector, Pathankot vide J Notice No. 27/PB/4342/ACQ/SLAC dated 11.1.1971, published is the Punjab Government Gazette dated 6.8.1971. The total area which was acquired by the above notice was 188 Kanals and 9 Marlas. The Special Land Acquisition Collector awarded compensation at a flat rate of Rs. 210/- per Kanal.

(3.) BESIDES awarding the abovesaid compensation, the arbitrator also awarded solatium at the rate of 15% on the amount of compensation assessed and also interest at the rate of 6% per annum on the excess amount i.e. the amount not paid from the date of acquisition till the actual date of payment of deposit.