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CASE NO.: Appeal (civil)  6738-39 of 1996

PETITIONER: Ramchander Naik & Others                                 

RESPONDENT: Vs. Spl. Dy. Collector, Land Acquisition (Industries), Hyderabad                                 

DATE OF JUDGMENT: 19/08/2003

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

JUDGMENT:

O R D E R

Heard the learned counsel for the parties.

In view of the fact that the Land Acquisition Act, 1894 is a  complete code by itself providing for the rate of interest and the  procedure for fixation of market price, it cannot be said that the  judgment and order passed by the High Court awarding interest at the  rate of 4 per cent for the award which was made prior to the  amendment is, in any way, illegal or erroneous.  The same view is  taken by this Court in Spl. Dy. Collector v. Y. Venkahha Chowdhary  (D) by LRs & Others [1994 (1) Scale 589 and Jawajee Nagnatham  v.Revenue Divisional Officer, Adilabad, A.P. & Others [(1994) 4  SCC 595].  Hence, the appeals are dismissed.  There shall be no order  as to costs.   

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