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PETITIONER: SESHAN & ORS.

       Vs.

RESPONDENT: THE SPECIAL TEHSILDAR & LANDACQUISITION OFFICER, SPICOT,PUDU

DATE OF JUDGMENT:       30/01/1996

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. AHMAD SAGHIR S. (J) G.B. PATTANAIK (J)

CITATION:  JT 1996 (2)   166        1996 SCALE  (2)SP44

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.      We have heard the learned counsel on both sides.      Notificaticn under Section 4[l] of the Land Acquisition Act,  1894   was  published   on  17th  October,  1981.  The possession of  the land  was taken in January 1982. The Land Acquisition  Officer  in  his  award  dated  July  31,  1982 determined compensation @ Rs.2,000/- per acre. On reference, the civil  Court by  award and decree dated November 7, 1983 enhanced the compensation to Rs.4,000/- per acre. On appeal, the High  Court by Judgment and decree dated August, 9, 1989 enhanced the compensation to Rs.6,000/- per acre and awarded interest under  the unamended Act as per the State amendment Thus this appeal by special leave.      In view  of the  fact that the Land Acquisition officer has made  the award  on  July  31,  1982,  i.e.,  after  the introduction of the Amendment Act 68 of 1984 on the floor of the Parliament, the claimants are entitled to interest under Section 34 @ 9% per annum from the date of taking possession till date  of the award. They are entitled to interest @ 15% on enhanced  compensation after  the  expiry  of  one  year. Equally so  on the enhanced compensation from the respective dates till  the date  of  deposit  in  the  Court.  Equally, solatium @  30% under  Section 23  [2]  is  required  to  be deposited on the additional amount.      The appeal  is accordingly allowed to the above extent. No costs.