LATO DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant Writ Petition has been filed for issuance of direction upon the respondents to pay interest on the award under Sec. 28 of the Land Acquisition Act, 1894 (in short be referred as Act, 1994) at the rate of 15% per annum for delayed payment of the awarded amount under Sec. 18 of the said Act, in connection with LR Case No.51/ 2008 to 68/ 2008, LR Case No.70/2008 to 98/2008, LR Case No.10/2010 and LR Case No.115/2010 to 130/2010.

(2.) The office has pointed out defect(s) with regard to maintainability of the instant Writ Petition in view of the fact that several land acquisition cases have been rolled up in one writ petition.

(3.) The defects pointed out by the office is ignored.