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PETITIONER: SITA DEVI WD/O MUKAND LAL

       Vs.

RESPONDENT: STATE OF HARYANA & ANR.

DATE OF JUDGMENT07/12/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  JT 1995 (9)   340        1995 SCALE  (7)352

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.      The award  of the  Collector under Section 11 is of the Land Acquisition  Act, 1894  is dated November 26, 1976. The award of  the reference  Court under  Section  26  is  dated January 10,  1985. Therefore,  the appellant  is entitled to the payment  of enhanced interest and solatium under Section 28 and  23 (2).  The controversy  raised in  this matter  is covered by  the recent  judgment of  this Court delivered on November 29, 1995 [C.A. @ SLP 8494/87] in Prem Nath Kapoor & Ors. v. National Fertilizers Corporation Ltd. & Ors.      In other  respects, the  appellant is  not entitled  to adjust interest  and solatium  from the  principal amount of compensation determined  under Section  23 (1) and deposited on the respective dates. He is also not entitled to interest on solatium.  Equally, the  appellant  is  not  entitled  to additional amount  under Section 23 (1-A) at 12 per cent per annum. The  appellant is entitled to solatium at 30 per cent on enhanced  compensation under  Section  23  (1)  from  the respective dates  of enhancement  till the  dates of deposit made in  the reference  Court.  Equally,  the  appellant  is entitled to  interest at  9 per  cent for  one year from the date  of  the  possession  of  the  land  and  15  per  cent thereafter till date of deposit into court.      Appeal is accordingly disposed of. No costs.