UNION OF INDIA (UOI) Vs. MAKUL MAHTO

JUDGEMENT

(1.) HEARD the counsel for the parties.

(2.) THESE appeals have been preferred by the Union of India through Chief of Revenue, C.C.L., challenging the judgment dated 28.6.2001 passed by the learned single Judge in M.A. Nos. 284 to 297 of 1994(R) holding that in respect of acquisition of land under the provisions of Coal Bearing Areas (Acquisition and Development) Act, 1957, the awardees shall be entitled to get solatium @ 30% and interest @ 9% to 15%.

(3.) 2002 (2) JCR 130, affirmed the judgment passed by the learned single Judge and dismissed the appeals filed by the Union of India holding that the interest and the solatium are also payable.