Full Judgment Text
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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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