SUPREME COURT OF INDIA

Before:- Dr. A.S. Anand, CJI., K.T. Thomas and R.C. Lahoti, JJ.

S.L.P.(C)No. 19729 of 1998 with SLP (C) Nos. 20018 of 1998, 6791, 13787, 14061 of 1999, 20996, 21004, 21000, 20998, 21003, 19747, 19748 of 2000, and SLP (C) 705 of 2001. D/d. 19.9.2001.

Bhola Nath Sharma (Dead) By Lrs - Petitioner

Versus

Union of India and anr. - Respondents

For the Appearing Parties :- Mr. Dhruv Mehta, adv. Mr. S K Mehta, adv. Ms. Indu Malhotra, adv. Mr. K C Jain, adv. Mr. E C Agrawala, adv. Mr. P N Gupta, adv. Ms. Chitra Markandeya, adv. Mr. K S Rana, adv. Mr. K C Kaushik, adv. Mr. D S Mehra, adv. Mr. D B Vohra, adv., Advocate.

Land Acquisition Act, 1894 Section 23(2) Interest can be charged on the solatium i.e. the amount envisaged in Section 23(2) of the Act.

[Para ]

Cases Referred :-

Sunder v. Union of India, Civil Appeal No. 6271 of 1998.

ORDER

1. Leave granted.

2. One of the questions canvassed in these appeals is whether interest can be charged on the solatium, i.e., the amount envisaged in Section 23(2) of the Land Acquisition Act. In the light of our decision in Sunder v. Union of India, Civil Appeal No. 6271 of 1998 and batch dated 19.9.2001 that contention is upheld.

3. For deciding other issues, if any, raised in these appeals, let these appeals be placed before an appropriate Bench for disposal.

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