KEWAL RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this revision the petitioner did not contest the validity of the impugned order but urged that he had made a claim for the payment of interest under Section 34 of the Land Acquisition Act, 1894 which has not been dealt with at all by the executing Court. Sub-section (3) of Section 30 of the Land Acquisition (Amendment) Act, 1984 reads as under :-

(2.) Under the said clause (b) if any amount remains unpaid upto 30th day of April, 1982 the landowner is entitled to interest at the rate of 15 per cent from the said date till its payment. The claim of the petitioner under the said provision has not been considered or decided at all by the executing Court. This petition is, therefore, allowed, the impugned order is set aside and the case is remanded for deciding the above-mentioned claim of the decree-holder. No costs.