RAJASTHAN STATE MINES AND MINERALS LTD. Vs. SITARAM

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petitions have been filed against the order dtd. 26/9/2019 passed by the District Judge Merta, Rajasthan in Execution Case Nos. 1/2011 and 2/2011.

(3.) Learned Senior counsel submits that while passing the order dtd. 26/9/2019, the learned trial court has committed an error while calculating the interest on the solatium amount awarded in the acquisition proceedings. Learned Senior counsel firstly, submits that the claimants are not entitled for any interest on the solatium amount. Secondly, he submits that the date of awarding the interest in the present case is taken as 7/11/1997, which is incorrect as actually the date on which the last Sec. 4 notification for acquisition of land published in the newspaper dtd. 23/5/1998 should have been taken into consideration. He, therefore, submits that the learned Executing Court has committed an error while calculating the amount in the present case.