DURGA NAND Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The writ application has been filed by the petitioners seeking a direction upon the authorities to pay interest on the amount of compensation which, though was deposited in the Government treasury in the year 2004, but was paid to them in the year 2013.

(3.) Learned counsel for the petitioners submitted that their family land was acquired for ditching the Ugra Nath Sakha Nahar, Patna High Court CWJC No.4029 of 2014 dt.09-01-2017 under West Koshi Canal Division, Sakri in the district of Madhubani in the year 2003 itself, but despite the compensation amount being deposited in the Government treasury, the payment was made to them only in the year 2003, and that too without interest.