DIVYA BUILDCON PRIVATE LIMITED Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of present writ petition, praayer has been made on behalf of the petitioner/landowner for release of statutory intterest in terms of Sec. 80 of the Right to Fair Coompensation and Transparency in Land Acquisition, Rehabilitattion and Resettlement Act, 2013 (hereinafter to be referred as 'the 2013 Act') towaards delay in disburssal of the amount of compensatiion under the Award passed by the Land Acquisition Collector.

(2.) As per facts stated in the Writ Petition, some land owned by the petitioner comprised in Killa No.4/2 (4-4), 5/4 (4-4) of Rectangle No.10 situaated within the revenue estate of village Palra, Tehsill and District Gurugram came to be acquired vide Notifications dtd. 11/12/2013 and 10/12/2014 issued under Ss. 4 and 6 of the Land Acquisition Act, 1894 (for short 'the 1894 Act') followed by passing of Award dtd. 9/12/2016 by the Land Acquisition Collector in exerccise of the powers under Sec. 11 of the 1894 Act.

(3.) It has been stated by learned coounsel for the petitioner that the possession of thhe acquired land was taken overr by the respondents on the datee of passing of Award i.e. 9/12/2016, however the amount of compensation was released only on 18/5/2018 and thus, the pettitioner/landowner was entitled for award of statutoory interest for the delayed periood as per the provisions of Secttion 80 of the 2013 Act.