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CASE NO.: Appeal (civil)  4786 of 1996

PETITIONER: Balija Shankarappa & Others                              

RESPONDENT: Vs. Hyderabad Metropolitan Water Supply & Sewerage Board & Others    

DATE OF JUDGMENT: 19/08/2003

BENCH: M.B. SHAH & AR. LAKSHMANAN.

JUDGMENT: O R D E R

In view of the decision rendered by this Court in Siddappa  Vasappa Kuri & another v. Special Land Acquisition Officer &  another [(2002) 1 SCC 142] and the fact that the Land Acquisition  Act, 1894 being a complete code providing for the rate of interest  payable on the market price fixed at the time of making the award, the  impugned judgment and decree passed by the High Court does not  call for any interference.  Hence, the appeal is dismissed.  There shall  be no order as to costs.