MUKHTIAR SINGH Vs. K R LAKHANPAL

JUDGEMENT

(1.) LEARNED State counsel has placed on record a copy of the letter addressed by the Land Acquisition Officer, Drainage Circle, Patiala dated 7.11.2005 showing the method of calculation for payment made to the petitioner. After taking the cost of the land as the basis, solatium @ 30%, interest @ 9% and 15% and further interest and solatium, as per the directions of the Court, has been calculated. The details of payment made to various petitioners has also been attached with the letter. The aforementioned letter is taken on record as Mark 'A'. Mr.Brar, learned counsel for the petitioners has disputed the calculation. However, in these contempt proceedings the method of calculation could not have been gone into nor the calculation itself. Therefore, the petitioners are at liberty to challenge the action of the respondents, at an appropriate forum. Rule is discharged.