JOGINDER KUMAR Vs. IMPROVEMENT TRUST

JUDGEMENT

(1.) Present is a revision and has been directed against the order dated, 25.8.1999 passed by the President, Improvement Trust, Pathankot who declined the request of the landowners to award interest at the rate of 12 per cent from the date when the Trust took the possession of the land in question.

(2.) Some facts can be noticed in the following manner. The land of the owners was acquired by the Trust in the year 1974 and a dispute arose with regard to the compensation and finally an award was made by the Tribunal on 4.6.1995.

(3.) Against the award of the Tribunal, the landowners filed a writ petition No.4166 of 1985 and the same was finally disposed of by Hon'ble Mr. Justice Amarjeet Chaudhary vide his judgment dated 12.9.1994 and the operative portion of the order is as follows:-