Full Judgment Text
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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.