RITA KALRA Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) By way of present writ petition, prayer has been made for setting aside of an order dtd. 6/4/2018 (Annexure P-4) passed by respondent No.1, whereby, the claim of the petitioner with respect to grant of solatium and interest stands declined.

(2.) Briefly stating, certain land owned by the petitioner, located within the revenue estate of Village Agwanpur, Tehsil Palwal, District Palwal, came to be acquired vide notifications dtd. 26/11/2009, 20/1/2010 and 4/5/2010 under Sec. 3A(1) of the National Highways Act, 1956 (for short, "1956 Act"). The award under Sec. 3G(1) of the 1956 Act was passed on 16/4/2013 (Annexure P-1), however, no compensation was paid to the petitioner with respect to the grant of solatium and other statutory interest.

(3.) Aggrieved thereof, the petitioner approached this Court having filed CWP-19637-2017, which came to be disposed of vide decision dtd. 6/9/2017 (Annexure P-2) with the following observations:-