MINJRU Vs. STATE OF J&K

JUDGEMENT

(1.) Heard Sh. Ajay Kumar, learned counsel for the petitioner.

(2.) Sh. S.S.Nanda, learned Senior Additional Advocate General appears for the respondents.

(3.) The petitioner has invoked the writ jurisdiction of this Court for a direction upon the respondents to pay interest @ 10% as envisaged under Sec. 35 of the Jammu and Kashmir Land Acquisition Act (for short "the Act") from the expiry of one year from the date of possession of the land till its actual disbursement.