MOHINDER CHAND Vs. STATE OF H. P.

JUDGEMENT

(1.) This petition has been filed by the landowner against order dated 22.08.2019, passed by learned Additional District Judge-(I), Shimla, H.P., in Civil Miscellaneous Application No.11- S/6 of 2018, titled as Mohinder Chand vs. State of Himachal Pradesh and another, whereby application preferred by the landowner under Section 152 of the Code of Civil Procedure (in short 'CPC') for amendment/rectification of clerical mistake in award/judgment dated 10.11.2017 passed by the said Court in LAC Petition RBT No.2-S/4 of 2016, titled as Mohinder Chand vs. State of Himachal Pradesh and another, has been dismissed.

(2.) Being aggrieved by determination of compensation by the Land Acquisition Collector, landowner Mohinder Chand had preferred Reference Petition under Section 18 of Land Acquisition Act, 1894 (hereinafter referred to as the 'Act'), which has been decided on 10.11.2017 by granting following reliefs:-

(3.) In Clause (c) of the relief, learned Additional District Judge has held that landowner shall be entitled to the interest on market value under Section 23(1A) of the Act @ 9% per annum from 20.08.2011 to 19.08.2012, which was payable to the landowner under Section 28 of the Act from the date of taking over possession of the land.