UNION OF INDIA Vs. SITA RAM

JUDGEMENT

(1.) Vide award dtd. 26/7/2003, the Reference Court/District Judge, Kinnaur Civil Division at Rampur Bushahr, had enhanced the compensation in favour of respondents for acquisition of their land and had also held that land owners shall be entitled for solatium at the rate of 30% under Sec. 23(2) of the Land Acquisition Act 1894 (in short 'the Act') qua the enhanced amount of compensation, as per their shares recorded in the Record of Rights. Other statutory benefits were also extended to the land owners.

(2.) The aforesaid award was assailed by Union of India by filing RFA Nos. 287, 300 and 309 of 2005 which were dismissed by learned Single Judge of this High Court on 1/9/2011.

(3.) In sequel to dismissal of RFAs, preferred by the Union of India, respondent No.1/land owner preferred Execution Petition No.0100004/2011 (4-R/10 of 2011) titled Sita Ram vs. Land Acquisition Collector with the claim of interest on solatium. The Union of India had raised objection that land owner was not entitled for interest on solatium.